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State of Madhya Pradesh - Section

Section 54 in The M.P. Workmen's Compensation Rules, 1962

54. Applicant may be required to deposit excess fee.

- If in any case the Commissioner considers that he ought to pass orders granting relief of a different kind or to a different extent from that claimed by the applicant, and if the fee which would have been payable by the applicant on an application for the relief which the Commissioner considers to be due is greater than the fee which has actually been paid, the Commissioner may require the applicant to deposit fees to the extent of the difference. The order shall not be executed until the difference is paid.