Section 2(5) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(5)"Establishment" means :-(i)a factory; or(ii)any establishment which carries on any business or trade or any work in connection with or ancillary thereto,which employs or has employed on any working day during the preceding twelve months more than such number of persons as may be specified by the State Government by notification, but does not include :-(a)an establishment (not being a factory) of the State Government; and(b)an establishment owned by, or carried on under the authority of, the Central Government for which the Central Government is the appropriate Government under clause (a) of Section 2 of the Industrial Disputes Act, 1947 (XIV of 1947), for purposes of industrial disputes;
