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

State of Jharkhand - Subsection

Section 2(x) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973

(x)"Worker" means a person employed (including wage-earner, salaried employee and paid apprentice) to do any work directly or through any agency for hire or reward and includes a person who has been dismissed or discharged as a consequence of participation in the work-stoppage under consideration;