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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(d) in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963

(d)The clinical examination of the workman concerned must reveal a decrease or deterioration of the respiratory functions or cardian function, or a deterioration of the state of general health, caused by the pathological processes specified above.