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

State of Madhya Pradesh - Subsection

Section 2(22) in The M.P. Industrial Relations Act, 1960

(22)"Labour Officer" means a Labour Officer appointed under subsection (1) of Section 6 and includes a Deputy Labour Officer while exercising the powers and performing the duties of a Labour Officer as may be assigned to him by the Commissioner of Labour under sub-section (3) of Section 6;