Section 2(6) in The M.P. Shops and Establishments Act, 1958
(6)[ "employee" means a person wholly or principally employed, whether directly or through any agency, and whether for wages or other consideration, in or in connection with any establishment, and include an apprentice, but does not include a member of the employer's family;] [Substituted by M.P. Act No. 19 of 1967.]
