Section 2(1)(t) in Occupational Safety, Health and Working Conditions Code, 2020

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Union of India - Subsection

Section 2(1)(t) in Occupational Safety, Health and Working Conditions Code, 2020

(t)"employee" means,-

(i)in respect of an establishment, a person (other than an apprentice engaged under the Apprentices Act, 1961)(52 of 1961) employed on wages by an establishment to do any skilled, semi-skilled, unskilled, manual, operational, supervisory, managerial, administrative, technical, clerical or any other work, whether the terms of employment be express or implied; and

(ii)a person declared to be an employee by the appropriate Government,

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Union of India - Subsection

Section 2(1)(t) in Occupational Safety, Health and Working Conditions Code, 2020