Section 9(1)(a) in The M.P. Chechak Tika Adhiniyam, 1968

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1)(a) in The M.P. Chechak Tika Adhiniyam, 1968

(a)if, such person is residing on the appointed day within the limits of a vaccination area within a period of six months after that day or such further period not exceeding twelve months in the aggregate as the State Government may, by notification, specify and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 9(1)(a) in The M.P. Chechak Tika Adhiniyam, 1968