Section 2(19) in The M.P. Industrial Relations Act, 1960
(19)"industry" means-(a)any business, trade, manufacture, undertaking or calling of employers;(b)any calling, service, employment, handicraft, or industrial occupation or a vocation of employees; and includes-(i)agriculture and agricultural operations;(ii)any branch of an industry or group of industries which the State Government may, by notification, declare to be an industry for the purposes of this Act;
