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 43] [Entire Act] State of Madhya Pradesh - Subsection Section 43(3) in The M.P. Employees' Insurance Courts Rules, 1963 (3)The Court shall maintain proper accounts of the amount received and disbursed under sub-rule (1).
