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 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(4) in The M.P. Employees' Insurance Courts Rules, 1963 (4)Where the applicant appears and the opposite party after receiving the Summons fails, to appear, when the application is called on for hearing the Court may proceed ex-parte.
