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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Employees' Insurance Courts Rules, 1963

(2)Subject to the provisions of Rule 5, a Court shall sit at such place or places and at such time as the Government may, after consultation with the Corporation from time to time, specify.