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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(f) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(f)[ "saw mill" means the plant and machinery with which and the premises including the precincts thereof, in which or in any part of which sawing is carried on with the aid of electrical or mechanical power but does not include circular saw (cutter) the diameters of which is not more than twelve inches, Drill, Turning machine, Planer, Jig saw machine and Beading Tools;] [[Substituted by Section 3(i) of M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003). Prior to substitution it read as under :