Section 23 in The Rajasthan Workmen's Compensation Rules, 1960
23. Examination of applicants.
- [(1) On receiving an application of the nature referred to in section 22, the Commissioner may examine the applicant and his witness, if any, on oath] [Substituted by clause (b) of Notification No. F. 3(14) L & E/64, dated 18.9.1969. G.S.R. 46-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 18.9.1969, page 167.].(2)The substance of any examination made under sub-rule (1) shall be recorded in the manner provided for the recording of evidence in Section 25.
