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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Meghalaya - Subsection

Section 26(1) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(1)On the day fixed in the summons for the opposite party to appear and answer, the parties shall be in attendance at the Court in person or by their respective legal practitioners or any other person authorised under Section 79 and the application shall then be heard unless the hearing is adjourned by the Court.