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[Cites 0, Cited by 0] [Section 41AA(1)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(1)(c) in The Maharashtra Public Trusts Act, 1950

(c)to reserve and earmark ten per cent of the total number of operational beds and ten per cent. of the total capacity of patients treated at such medical centre, for medical examination and treatment in each department of the medical centre, in such manner as may be specified in the directions, for the weaker sections of the people seeking admission for medical examination and treatment, who shall be charged according to such rates as the State Government may, by general or special order, determine from time to time having regard to the rates charged by the State Government in the corresponding medical centres maintained by it;