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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(3) in The M.P. Public Health Act, 1949

(3)Any expenditure incurred from the funds of a local authority by or under any provision of this Act shall be deemed to be lawful for all purposes not withstanding anything contained in the Act under which such local authority is constituted.