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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Meghalaya - Subsection

Section 42(1) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(1)Any person in whose favour an order has been passed shall, within one year from the date of the order apply in Form 10 to the Court, which made the order for its execution.