Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(e) in The M.P. Payment of Wages Rules, 1962 (e)"Commissioner of Labour" means the Commissioner of Labour appointed under sub-section (1) of Section 3 of the Madhya Pradesh Industrial Relations Act, 1960 (No. 27 of I960);
