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

State of Maharashtra - Subsection

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

(b)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 patients seeking admission or treatment, who shall be medically examined and treated and admitted as the case may be, free of charge;