Section 10(2) in The M.P. State Aid to Industries Act, 1958
(2)The State Government may require any industry in receipt of State Aid to locate its head office in the State.Explanation : - In the case of any industry which is a company registered under the Indian Companies Act, 1913 (7 of 1913), or the Companies Act, 1956 (1 of 1956), the expression 'head office' means its registered office within the meaning of the Act under which it was registered.
