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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(13)(b) in The M.P. Industrial Relations Act, 1960

(b)an apprentice other than an apprentice under sub-clause (v); but does not include any person-
(i)who subject to the Army Act, 1950 (XLVI of 1950), or the Air Force Act, 1950 (XLV of 1950), or Navy Discipline Act, 1957 (62 of 1957); or
(ii)who is employed in the Police Service or as an Officer or other employee of a prison; or
(iii)who is employed mainly in a managerial capacity; or
(iv)[ who being employed in a supervisory capacity draws wages exceeding one thousand and six hundred rupees per mensem; or] [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
(v)who is a craftsman or an apprentice working under a scheme approved by the State Government on the condition that such craftsman or apprentice shall not be deemed to be an employee under this Act;