Section 2(2) in The Maharashtra Labour Welfare Fund Act, 1953
(2)[ "Employee" means any person who is employed for hire or reward to do any work, skilled or unskilled, manual, clerical, supervisory or technical in an establishment directly by the employer or through contractor or any other agency, but does not include any person- [[Clause (2) was substituted by Maharashtra 24 of 2003, Section 2(a), (w.e.f. 31-12-2000).Before substitution clause (2) reads as follows.-
