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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(3)(e) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915

(e)"Hospital" means any hospital or nursing home run by State or Central Government or by any "charitable institution", where atleast facilities of ten beds are available for admission and treatment of 10 patients.]