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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1) in The M.P. Workmen's Compensation Rules, 1962

(1)A Commissioner transferring any matter to another Commissioner for report in accordance with sub-section (2) of Section 21 shall, along with the documents referred to in that sub-section, transmit to such other Commissioner a concise statement, in the form of questions for answer, of the matter on which report is required.