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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(b) in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011

(b)"employee" means a person employed on salary or wages, and includes –
(i)a Government servant receiving pay from the revenues of the Central Government or any State Government or the Railway Fund;
(ii)a person in service of a body, whether incorporated or not, which is owned or controlled by the Central Government or any State Government where the body operates in any part of the State, even though its headquarters may be situated outside the State;
(iii)a person engaged in any employment of an employer not covered by clauses (i) and (ii) above;