Section 2 in The Workmen's Compensation (Amendment) Act, 2000
2. Amendment of section 2.-
In the Workmen' s Compensation Act, 1923 (8 of 1923 ) (hereinafter referred to as the principal Act), in section 2, in sub- section 1, in clause (n), the following brackets and words shall be omitted, namely:-" (other than a person whose employment is of a casual nature and who is employed otherwise than for the purposes of the employer' s trade or business)".
