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

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Maternity Benefit Rules, 1965

(b)"Competent Authority" means (i) in relation, to a Factory, the Chief Inspector of Factories and (ii) in relation to any other establishment, such authority as may be prescribed, by the State Government;