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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Employees' Insurance Courts Rules, 1963

(1)On the day fixed in the summons for the opposite party to appear and answer the parties shall be in attendance at the Court in person or by their respective legal practitioners or any other person authorised under Section 79 and the application shall then be heard unless the hearing is adjourned by the Court.