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[Cites 0, Cited by 0] [Section 577] [Entire Act]

State of Uttar Pradesh - Subsection

Section 577(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)such officer or officers of the State Health Service as the State Government may nominate or designate in this behalf shall function as Nagar Swasthya Adhikari or as Nagar Swasthya Adhikaris under this Act;