Section 42(3) in The M.P. Employees' Insurance Courts Rules, 1963
(3)The fee for copies of any document on record, or statement or order or decree shall be such as may, from time to time, be determined by the Government in consultation with the Central Government, [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.].
