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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(3) in The M.P. Workmen's Compensation Rules, 1962

(3)If on such date, the Commissioner decides that the memorandum ought not to be recorded, he shall inform the parties present of his decision and of the reasons therefor, and if any party desiring the memorandum to be recorded is not prevent, he shall send information to that party in Form Q.