Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 61] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(13) in The Payment Of Bonus Act, 1965

(13)“employee” means any person (other than an apprentice) employed on a salary or wage not exceeding twenty-onethousand rupees per mensem in any industry to do any skilled or unskilled manual, supervisory, managerial, administrative, technical or clerical work for hire or reward, whether the terms of employment be express or implied;