Section 2(d) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(d)"employee" [means any persons whose services are non-pensionable and] [Substituted by Act XVII of 1984, Section 3.] who is employed for wages in any kind of work, manual or otherwise in or in connection with the work of an establishment and who gets his wages directly or indirectly from the employer and includes any person employed by or through a contractor in or in connection with the work of establishment;
