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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(3) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(3)The Court to which an application is transferred under sub- rule (2) may continue the proceeding as if the previous proceedings or any part of it had been taken before it, if it is satisfied that the interests of the parties will not thereby be prejudiced.