Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] State of Madhya Pradesh - Subsection Section 61(3) in The M.P. Workmen's Compensation Rules, 1962 (3)The report in respect of an accident under sub-section (1) of Section 10-B may be sent to the authority to whom the notice of such accident is required to be given.
