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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(2) in The M.P. Workmen's Compensation Rules, 1962 (2)In recording the issues, the Commissioner shall distinguish between those issues which in his opinion concern points of fact and those which concern points of law.
