Section 2(26) in The M.P. Industrial Relations Act, 1960
(26)"Registrar" means the Registrar appointed under Section 5 and if no such person is appointed, the Registrar of Trade Unions under the Indian Trade Unions Act, 1926 (XVI of 1926), and includes an Assistant Registrar while exercising such powers and performing such duties of the Registrar as may be conferred or imposed on him by or under this Act;
