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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(12)(a) in Bombay Industrial Relations Act, 1946

(a)a person employed in the execution of any work in respect of which the owner of an undertaking is an employer within the meaning of sub-clause (e) of clause (14),