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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Workmen's Compensation Rules, 1962

(a)the Commissioner may, at any time cause notice to be given in such manner as he thinks tit to all or any of the dependents of the deceased workman who have not joined in the application, requiring them, if they desire to join therein, to appear before him on a date specified in this behalf;