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[Cites 0, Cited by 13] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Dock Workers (Regulation Of Employment) Act, 1948

(b)"dock worker" means a person employed or to be employed in, or in the vicinity of, any port on work in connection with the loading, unloading, movement or storage of cargoes or work in connection with the preparation of ships or other vessels for the receipt or discharge of cargoes or leaving port;