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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(a) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(a)an employee of the Government, or of a commercial or industrial establishment or concern, his wife and children dependent on him but a casual or work charged labourer shall not be treated as an employee for this purpose.