Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(13) in The M.P. Shops and Establishments Act, 1958

(13)"Labour Commissioner" means the person appointed as such by the Government and includes, for the purposes of such provisions of the Act, and for such areas as the Government may direct, an officer not below the rank of an Assistant Labour Commissioner;