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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3)(vii) in The M.P. Employees' Insurance Courts Rules, 1963

(vii)particulars giving the address within the jurisdiction of the Court at which notice or summons may be served on the applicant; and