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[Cites 0, Cited by 0] [Section 141(6)] [Section 141] [Entire Act]

State of Madhya Pradesh - Subsection

Section 141(6)(ii) in The M.P. Public Health Act, 1949

(ii)with fine which may extend to twenty rupees for every day during which the breach continues after receipt of notice from the Executive Authority or the Health Officer to discontinue such breach.