Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(g) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962 (g)'Employee' means a person in the whole time service of the Corporation but does not include a person on deputation or employed on daily wages.
