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

State of Madhya Pradesh - Subsection

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

(i)With reference to clause (g) of Section 2 it is hereby prescribed that in relation to any industry carried on by or under the authority of a department of the State Government, the officer-in-charge of the industrial establishment shall be the "employer" in respect of that establishment.