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 42] [Entire Act] State of Madhya Pradesh - Subsection Section 42(1) in The M.P. Employees' Insurance Courts Rules, 1963 (1)The fee payable on an application in respect of any matter referred to in Section 75 shall be two rupees.
