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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(3) in The Rajasthan Workmen's Compensation Rules, 1960

(3)If on such date the Commissioner decides that the memorandum ought not to be recorded, he shall inform the parties present of his decision and of the reasons therefore, and, if any party desiring the memorandum to be recorded is not present, he shall send information to that party in Form 'O'.