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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(5) in The M.P. Public Health Act, 1949

(5)Whoever,-
(a)obstructs the removal of any person to any hospital or other place under sub-section (1); or
(b)leaves, or takes way, any person from any such hospital or place in contravention of sub-section (4),
shall be punished with imprisonment which may extend to three months or with fine, or with both.