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] [Entire Act] State of Madhya Pradesh - Section Section 31 in The M.P. Workmen's Compensation Rules, 1962 31. Reasons for postponement to be recorded. - II the Commissioner finds it impossible to dispose of an application at one hearing he shall record the reasons which necessitate a postponement.
