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Citedby 2 docs
State Of Maharashtra vs Jamnabhai Purshottam Assar on 25 April, 1967
The State vs Alisaheb Kashim Tamboli on 17 September, 1954

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[Section 85(1)] [Section 85] [Complete Act]
Central Government Act
Section 85(1)(ii) in The Factories Act, 1948
(ii) the persons working therein are not employed by the owner thereof but are working with the permission of, or under agreement with, such owner: Provided that the manufacturing process is not being carried on by the owner only with the aid of his family.