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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Shops and Establishments Rules, 1959

(2)No person shall be appointed to be an Inspector under the Act, or having been so appointed, shall continue to hold, if he has or acquires, directly or indirectly, by himself or by any partner, any share or interest in any establishment to which the Act applies in the area for which he is to be or has been appointed.