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

Union of India - Subsection

Section 2(f) in Code on Wages, 2019

(f)"contractor", in relation to an establishment, means a person, who -
(i)undertakes to produce a given result for the establishment, other than a mere supply of goods or articles of manufacture to such establishment, through contract labour; or
(ii)supplies contract labour for any work of the establishment as mere human resource and includes a sub-contractor;