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 128] [Entire Act] State of Madhya Pradesh - Subsection Section 128(6) in The M.P. Public Health Act, 1949 (6)Any sum collected by way of tax or toll under this section shall be credited to the funds of the local authority within whose jurisdiction it is levied.
