Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Meghalaya - Subsection

Section 42(2) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(2)On such application being made, the Court shall send the same together with the necessary record to a Civil Court of competent jurisdiction for its execution and such Civil Court shall have the same power in executing such order as if it had been passed by it.