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State of Madhya Pradesh - Section

Section 62 in The M.P. Workmen's Compensation Rules, 1962

62. Repeal.

- The Central Provinces Workmen's Compensation Rules, 1924 in their application to the Mahakoshal Region, the Madhya Bharat Workmen's Compensation Rules, 1952, the Bhopal Workmen's Compensation Rules, 1953, the Vindhya Pradesh Workmen's Compensation Rules, 1955, and the Rajasthan Workmen's Compensation Rules, 1924, in their application to the Sironj Region are hereby repealed :Provided that such repeal shall not affect the previous operation of the said rules or any thing done or any action taken thereunder.Form A[See Rule 6(1)]Deposit of Compensation for Fatal Accidents