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

State of Maharashtra - Subsection

Section 2(i) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.

(i)“workman” means a workman as defined in the Industrial Disputes Act, 1947 (XIV Of 1947), or an employee as defined in the Bombay Industrial Relations Act, 1946 (Bom. XI of 1947), as the case may require;