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21. Inter-State migrant workmen to be deemed to be in employment from date of recruitment for the purposes of certain enactments.- For the purposes of the enactments specified in the Schedule, an inter-State migrant workman shall, on and from the date of his recruitment, be deemed to be employed and actually worked in the establishment or, as the case may be, the first establishment in connection with the work of which he is employed.    |
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