Section 48 in The Rajasthan Workmen's Compensation Rules, 1960
48. Form of Memorandum.
- Memoranda of agreement sent to the Commissioner under sub-section (1) of section 28 shall unless the Commissioner otherwise directs, be in duplicate, and shall be in as close conformity as the circumstances of the case admit with Form [K] [Substituted by clause (g) of Notification No. F. 3(14) L & E/64, dated 18.9.1969. G.S.R. 46-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 18.9.1969, page 167.] or Form 'L' or Form 'M' as the case may be.
