Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(4) in The M.P. Workmen's Compensation Rules, 1962 (4)If, on the date so fixed, the Commissioner refuses to record the memorandum, he shall send notice in Form Q to any party who did not receive information under sub-rule (1).
