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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(e) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(e)"Manager" means the owner or any person having or acting in the care or management of a women's or children's institution, and includes any member of the Governing Body of such institution as well as any officer of the institution entrusted with supervision of any of its activities whether working part-time or whole-time or for payment or honorarily;