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State of Madhya Pradesh - Section

Section 16 in The M.P. Workmen's Compensation Rules, 1962

16. Restriction on number of examination.

- A workman who is in receipt of a half-monthly payment shall not be required to submit himself for medical examination else where than at the place where he is residing for the time being more than twice in the first month following the accident, or more than once in any subsequent month.