Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(a) in The M.P. Workmen's Compensation Rules, 1962

(a)For the purpose of facilitating the applicating of the said provisions, the Commissioner may construe them with such alterations not affecting the substantive as may be necessary or proper to adopt them to the matter before him;