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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(b) in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963

(b)Serial radiological pictures taken over a period during periodical medical examinations shall as far as possible, be considered in making a definite diagnosis in cases where doubt exists;