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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(2) in The M.P. Public Health Act, 1949

(2)The local authority may, for the purpose mentioned in sub-section (1), enter into a contract,-
(a)with any other local authority; or
(b)with a hospital or medical institution recognised by the Government in this behalf; or
(c)with the prior sanction of the Government, with any medical practitioner.