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State of Madhya Pradesh - Section

Section 154 in The M.P. Public Health Act, 1949

154. Act to override other enactments.

- If any provision relating to public health contained in any other enactment in force in Madhya Pradesh is repugnant to any provision contained in this Act, the latter provision shall prevail and the former provision shall, to the extent of the repugnancy, be void.