Section 20 in The M.P. Workmen's Compensation Rules, 1962
20. Applications.
- Any application of the nature referred to in Section 32 may be sent to the Commissioner by registered post or may be presented to him or to any of his subordinate authorised by him in this behalf and, if so sent or presented, shall unless the Commissioner otherwise directs, be made in duplicate in the appropriate form, if any, and shall be signed and verified by the applicant in the manner prescribed by Order VI Rule 15 of the Code of Civil Procedure 1908 (V of 1908).
