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6. Workmen to whom the Act applies.- The workmen to whom this Act applies are- (a) workmen employed in any employment or class of employment to which the Essential Services (Maintenance) Ordinance, 1941 (11 of 1941), has been declared under section 3 of that Ordinance to apply, whether such declaration is or is not subsequently revoked; (b) workmen employed in any factory as defined in clause (j) of section 2 of the 2the Factories Act, 1934 (25 of 1934); (c) workmen employed in any mine within the meaning of 3the Indian Mines Act, 1923 (4 of 1923); (d) workmen employed in any major port; (e) workmen employed on any estate which is maintained for the purpose of growing cinchona, coffee, rubber or tea, and on which on any one day in the preceding twelve mon-ths twenty-five or more persons have been employed as workmen; (f) workmen employed in any employment specified in this behalf by the Central Government by notification in the Official Gazette. 1. Subs. by the War Injuries (Compensation Insurance) Amendment Ordinance, 1944 (54 of 1944), s. 4, for "the Schedule." 2. See now the Factories Act, 1948 (63 of 1948). 3. See now the Mines Act, 1952 (35 of 1952).    |
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