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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(1)(a) in Karnataka Housing Board Act, 1962

(a)'employee' means any person who is employed for hire or reward to do any work skilled or unskilled, manual or clerical, in any factory as defined in the Factories Act, 1948, or in any mine as defined in the Mines Act, 1952, or in any textile mill, or in any iron and steel works, or in any tobacco manufactory; and also includes any person declared by notification by the State Government to be an employee for the purposes of t his Chapter;