Section 2(6) in The Maharashtra Shops and Establishments Act, 1948
(6)[ "Employee" means a person - wholly or principally employed, whether directly or through any agency, and whether for wages or other consideration, in or in connection with any establishment; and includes an apprentice, but does not include a member of the employer's family;] [Substituted by Maharashtra 26 of 1961, Section 4(b).]
