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

State of Madhya Pradesh - Subsection

Section 2(g) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(g)"Occupier" means any person who employs either directly or through another person either on behalf of himself or any other person, one or more employees in an establishment and includes :-
(i)in relation to a factory any person named under clause (f) of sub-section (1) of Section 7 of the Factories Act, 1948 (No. 63 of 1948);
(ii)in any other case, the person, who, or the authority which, has the ultimate control over the affairs of the establishment and where the said affairs arc entrusted to any other person, whether called a Manager, Managing Director or by any other name, such person.