Section 2(3)(h) in The Motor Transport Workers Act, 1961

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Union of India - Subsection

Section 2(3)(h) in The Motor Transport Workers Act, 1961

(h)“motor transport worker” means a person who is employed in a motor transport undertaking directly or through an agency, whether for wages or not, to work in a professional capacity on a transport vehicle or to attend to duties in connection with the arrival, departure, loading or unloading of such transport vehicle and includes a driver, conductor, cleaner, station staff, line checking staff, booking clerk, cash clerk, depot clerk, time-keeper, watchman or attendant, but except in section 8 does not include—

(i)any such person who is employed in a factory as defined in the Factories Act, 1948 (63 of 1948);

(ii)any such person to whom the provisions of any law for the time being in force regulating the conditions of service of persons employed in shops or commercial establishments apply;

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Union of India - Subsection

Section 2(3)(h) in The Motor Transport Workers Act, 1961