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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2) in The M.P. Workmen's Compensation Rules, 1962

(2)If the parties to be informed are not present, a written notice shall he sent to them in Form R or Form S, as the case may be, and the date fixed in such notice shall be not less than seven days after the date of the issue of the same.