Section 44 in The M.P. Employees' Insurance Courts Rules, 1963
44. Fees and costs of poor persons.
- The Court may, whenever it thinks fit, receive and register proceedings instituted under the Act and applications made under these rules by persons who are paupers, and may issue summons or notice on behalf of such persons, without payment or on a part payment of the fees and costs mentioned in Rules 42 and 43.
