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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Employees' Insurance Courts Rules, 1963

(1)A Court shall ordinarily consist of one Judge :Provided that the Government may, after consultation with the Corporation, by notification in the official Gazette, appoint two or more Judges to a Court for any particular proceeding or class of proceedings and for such period as may be specified in the notification.