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State of Madhya Pradesh - Section

Section 57 in The M.P. Workmen's Compensation Rules, 1962

57. Pleader's lee.

- In any proceeding involving an application for compensation in the form of a lump sum, an application for commutation or an application for indemnification the pleader's fee allowed shall be Rs. 10/-subject by special order of the Commissioner to diminution to a sum not less than Rs. 5/- and to increase to a sum not more than Rs. 50/- for such proceedings. In any other applications, the pleader's Ice allowed shall be Rs. 5/- subject to increase by special order to a sum not exceeding Rs. 2.