Section 2(9)(i) in The Employees' State Insurance Act, 1948

[Cites 0, Cited by 53] [Section 2(9)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(9)(i) in The Employees' State Insurance Act, 1948

(i)who is directly employed by the principal employer, on any work of, or incidental or preliminary to or connected with the work of, the factory or establishment, whether such work is done by the employee in the factory or establishment or elsewhere; or

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Union of India - Subsection

Section 2(9)(i) in The Employees' State Insurance Act, 1948