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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(iv) in The M.P. Public Health Act, 1949

(iv)the Health Officer may permit any person detained in the segregation accommodation to engage himself or accept employment in any of the capacities other than those specified in Section 78, provided that it does not involve the performance of any act specially prohibited by this Act;