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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(2) in The Punjab Labour Welfare Fund Act, 1965

(2)[ 'employee' means any person employed, directly by or through any agency (including a contractor) with or without the knowledge of the principal employer, for remuneration in any factory or establishment to do any work connected with its affairs;] [Substituted Act No. 7 of 2007, dated 4.4.2007.]