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State of Madhya Pradesh - Section

Section 18 in The M.P. Workmen's Compensation Rules, 1962

18. Examination of women.

(1)No woman shall without her consent be medically examined by a male practitioner save in the presence of another woman.
(2)No woman shall be required to be medically examined by a male practitioner if she deposits a sum sufficient to cover the expenses of examination by a female practitioner.