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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Workmen's Compensation Rules, 1960

(2)There shall be appended to every such application a certificate which shall be signed by the applicant, to the effect that the statements of facts contained in the application is to the best of his knowledge and belief accurate.