(k)[ "worker" means a person employed in a plantation for hire or reward, whether directly or through any agency, to do any work, skilled, unskilled, manual or clerical, [Substituted by Act 34 of 1960, Section 3, for Clauses (f), (h) and (k) (w.e.f. 21.11.1960). ][and includes a person employed on contract for more than sixty days in a year] [Inserted by Act 17 of 2010 (w.e.f. 18.5.2010) ] but does not include-
