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State of Madhya Pradesh - Section

Section 48 in The M.P. Workmen's Compensation Rules, 1962

48. Form of Memorandum.

- Memoranda of agreement sent to the Commissioner under sub-section (1) of Section 28 shall, unless the Commissioner otherwise directs be in duplicate and shall be in as close conformity as the circumstances of the case admit with Form M or Form N or Form O, as the case may be.