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] [Entire Act] State of Madhya Pradesh - Section Section 38 in The M.P. Boilers Rules, 1969 38. Attendance of assessors. - Whenever the date for hearing of an appeal before the appellate authority has been fixed, the Chief Inspector shall under the orders of appellate authority arrange for the attendance of at least 3 members of the panel to act as assessors.
