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

State of Chattisgarh - Subsection

Section 2(j) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013

(j)"person-in-charge" means head of the institution, industry, company or firm and shall include every person who is in overall control of the day to day business of such organisation;