Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Rajasthan - Subsection Section 51(1) in The Rajasthan Workmen's Compensation Rules, 1960 (1)If in any case Commissioner refuses to record the memorandum of agreement,s he shall briefly record his reasons for such refusal.
