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[Cites 0, Cited by 15] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(h) in The Kerala Headload Workers Act, 1978

(h)"dispute" means any dispute or difference between employers and employers or between employers and headload workers or between headload workers and headload workers, which is connected with the employment or non-employment or the terms of employment or the conditions of employment, of any headload workers.