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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Meghalaya - Subsection

Section 28(1) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(1)The Court may, if sufficient cause is shown, at any stage of the proceeding, grant time to the parties or to any of them, and may from time to time, adjourn the hearing of the application.