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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(41)(ii) in Code on Social Security, 2020

(ii)has come on his own from one State and obtained employment in an establishment of another State (hereinafter called destination State) or has subsequently changed the establishment within the destination State, under an agreement or other arrangement for such employment and drawing wages not exceeding eighteen thousand rupees per month or such higher amount as may be notified by the Central Government from time to time;