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 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(1) in The M.P. Employees' Insurance Courts Rules, 1963 (1)Any person in whose favour an order has been passed shall, within one year from the date of the order, apply in Form 10 to the Court which made the order for its execution.
