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

State of Madhya Pradesh - Subsection

Section 2(f) in The M.P. Vritti Kar Adhiniyam, 1995

(f)"Person" means any person who is engaged in any profession, trade, calling or employment in the State of Madhya Pradesh and includes a Hindi Undivided Family, firm, company, corporation or other corporate body, any society, club or association so engaged but does not include any person who earns wages on casual basis;