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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(ii) in The Rajasthan Workmen's Compensation Rules, 1960

(ii)in cases where the workman's condition renders it impossible or in advisable that he should leave the place where he is residing for the time being, he shall not be required to submit himself for medical examination save at such place.