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 Punjab - Subsection Section 3(e) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974 (e)'Employee' means a person in the whole-time service of Corporation, but does not include a person on deputation or employed on daily wages.
