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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Workmen's Compensation Rules, 1962

(1)The Commissioner may, after considering application and the result of any examination of the applicant under Rule 23 summarily dismiss the application, if, for reasons to be recorded, he is of opinion that there are no sufficient grounds for proceeding thereon.