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[Cites 0, Cited by 0] [Section 387(2)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(2)(xxxii) in Orissa Municipal Act, 1950

(xxxii)regulating the control and administration of dispensaries, hospitals, places of reception for the sick, including dispensaries and hospital entrusted to a joint Committee under Section 353 the construction and repair of buildings connected therewith and the supply of medicines and medical assistance for the inhabitants of the [Municipal areas] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].