Cine Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981

16. Application of Act 19 of 1952 to cine-workers

The Employees' Provident Funds and Miscellaneous Provisions Act, 1952, as in force for the time being, shall apply to every cine-worker who has worked in not less than three feature films with one or more producers, as if such cine-worker were an employee within the meaning of that Act.