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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963

(a)The disability is in my opinion of a temporary nature likely to last for .... years months. He is unfit or work in his present employment/fit for (State employment for which he is considered fit).