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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(2) in Bihar Coal Mining Area Development Authority Rules, 1988

(2)The Chief Medical Officer may require the owner or occupier to treat at his own expense such breeding places as are specified in rules with such larvicide, in such proportion and at such interval as the Authority may determine.