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

Central Provinces And Berar - Subsection

Section 2(ix) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(ix)"industrial worker" means a person who is employed either by way of manual labour or on monthly wages in a factory, mine or industrial establishment and whose average income does not exceed fifty rupees, but shall not include a person who is employed for doing clerical work;