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

State of Kerala - Subsection

Section 2(e) in Abkari Workers' Welfare Fund Act, 1989

(e)"employer" means any person who employs whether by himself or through any other person one or more abkari workers and includes any person who has a licence for storing, distribution or sale of liquor under the Abkari Act, (1 of 1077);