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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(b) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(b)"contractor" in relation to a work means a person who undertakes to execute the work under a works department, in pursuance of a contract and includes, where the context so requires, a sub-contractor and all other agencies and persons employed by him or working under him or under his control for the execution of such work and the expression "works contract" shall be construed accordingly;