Section 2(i) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
(i)"industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by-(i)a Government company as defined in clause (45) of Section 2 of the Companies Act, 2013 (No. 18 of 2013);(ii)a corporation established by or under a State Act, which is controlled or managed by the Government.
