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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Employees' Insurance Courts Rules, 1963

(2)On such application being made, the Court shall send the same together with the necessary record to a Civil Court of competent jurisdiction, for its execution and such Civil Court shall have the same power in executing such order as if it had been passed by it.