Section 2(6) in The Bombay Shops and Establishments Act, 1948
(6)[ "Employee" means a person wholly or principally employed, whether directly or through any agency, and whether for wages or other consideration, in or in connection with any establishment; and includes an apprentice, but does not include a member of the employer's family] [Clause (6) was substituted for the original by Gujarat 11 of 1962, s 3(b).];
