Section 2(ix) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(ix)[ "industrial worker" means a person who is employed either by way oi manual labour or on monthly wages in a factory, mine or industrial establishment and whose average income does not exceed five hundred rupees, but shall not include a person who is employed tor doing clerical work] [Substituted by M.P. Act 16 of 1976.];
