Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(b) in The M.P. Public Health Act, 1949

(b)If for any reason the executive authority disagrees with the order of the Health Officer under clause (a), the Executive Authority shall refer the matter to the Government whose decision shall be final.