Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] State of Madhya Pradesh - Subsection Section 95(2) in The M.P. Public Health Act, 1949 (2)In the event of a difference of opinion between the local authority and [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] the matter shall be referred to the Government whose decision shall be final.
