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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(4) in The M.P. Public Health Act, 1949

(4)any accumulation or deposit of refuse or other matter which is prejudicial to health :Provided that there will be no penalty if it is proved that the refuse or other matter was kept not longer than it was necessary for trade or other purposes and the best available means have been used for preventing injury' to health;