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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(14)(c) in The M.P. Industrial Relations Act, 1960

(c)where an industry is conducted or carried on by a department of the [Central Government] [Substituted by Section 4 of M.P. Act No. 16 of 2000.], the authority prescribed in that behalf, and where no such authority has been prescribed, the head of the department;