Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] Union of India - Subsection Section 2(m) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (m)"principal employer "means a person for whom or on whose behalf any contract labour is engaged or employed in an establishment;
