Section 2(d) in The M.P. Vritti Kar Adhiniyam, 1995
(d)"Employer" in relation to an employee earning any [salary or wage] [Substituted by M.P. Act No. 8 of 1999.] on regular basis under him means the person or the officer who is responsible for disbursement of such [salary or wage] [Substituted by M.P. Act No. 8 of 1999.] and includes the head of the office or an establishment as well as the manager or agent of the employer;
