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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2) in The M.P. Shops and Establishments Act, 1958

(2)Where the owner of an establishment is a company, all the directors thereof, or in the case of a private company, all the share holders thereof, may be prosecuted and punished under this Act for any offence for which the employer in an establishment is punishable.