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[Cites 0, Cited by 1] [Section 2(13)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(13)(a) in The M.P. Industrial Relations Act, 1960

(a)a person employed by a contractor to do any work for him in the execution of a contract with an employer within the meaning of sub-clause (e) of clause 14; and