Section 57(1)(b) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(1)(b) in The M.P. Public Health Act, 1949

(b)should be removed to a hospital or other place at which patients suffering from such disease are received for treatment, the Health Officer may remove such person or cause him to be removed to such hospital or place :

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State of Madhya Pradesh - Subsection

Section 57(1)(b) in The M.P. Public Health Act, 1949