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State of Madhya Pradesh - Section

Section 26 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

26. Local Authority competent to fix standards for sanitation, health and hygiene for institution.-

The provisions of this Act shall not prevent any Local Authority from adopting rules and regulations prescribing standards of sanitation, health and hygiene for any women's or children's institution not in conflict with the provisions of this Act.