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[Cites 0, Cited by 0] [Section 41AA(4)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(4)(d) in The Maharashtra Public Trusts Act, 1950

(d)it shall be the duty of the governing body (by whatsoever name called) of every medical centre to get the category of a patient duly verified and recorded in a register kept for the purpose in the prescribed form before he is admitted or treated as a patient within the reserved fund earmarked percentage under sub-section (1). If there is any dispute as to the category of a patient, it shall be referred to the State Government, through the Charity Commissioner, for appropriate direction.