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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Bharat - Subsection

Section 2(1)(c) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(c)by servants on wages payable in cash or kind (but not in a share of the crops) or by hired labour under one's personal supervision or the personal supervision of any member of one's family: