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

State of Telangana - Subsection

Section 2(2)(i) in Telangana Labour Welfare Fund Act, 1987

(i)any person who is employed for hire or reward to do any work, skilled or unskilled, manual, supervisory, clerical, or technical, in an establishment for a period of thirty days during the period of twelve months, whether the terms of employment be express or implied; but does not include any person -