Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(h) in M.P. Industrial Disputes Rules, 1957

(h)"Assistant Labour Commissioner" means the Assistant Labour Commissioner appointed by the State Government tor the Division concerned and also includes an Assistant Labour Commissioner appointed for the purposes of these Rules;