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

State of Jharkhand - Subsection

Section 77(i) in Bihar Coal Mining Area Development Authority Rules, 1988

(i)When a case of leprosy comes to the notice of any Medical practitioner, he shall forthwith notify the case to the Chief Medical Officer of the Authority by post or otherwise. The cost of such notification shall, if demanded be payable by the Authority.