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Union of India - Section

Section 48 in The Workmen's Compensation Rules, 1924

48. Form of memorandum .-Memorandum of agreement sent to the Commissioner under sub-section (1) of section 28 shall, unless the Commissioner otherwise directs, be in duplicate, and shall be in as close conformity as the circumstances of the case admit with Form K or Form L or Form M, as the case may be.