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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1) in Bihar Employees Insurance Courts Rules, 1952

(1)The opposite party may, and, if so required by. the Court, shall, at or before the first hearing or/within such time as the Court may permit, present a written statement of his defence alongwith the documents on which he relies and an accurate list thereof in Form 2.