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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Public Health Act, 1949

(3)If the Board, constituted from time to time in accordance with sub-section (1), does not contain a woman, the State Government shall nominate one woman to be a member of the Board for a period of [three years] [Substituted by M.P. Act No. 9 of 1954.] from the date of the notification of the nomination.