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State of Madhya Pradesh - Section

Section 76 in The M.P. Public Health Act, 1949

76. Definitions.

- In this Part,-
(a)"Authorised practitioner" means a medical practitioner authorised by the Government in this behalf;
(b)"Leprosy" means open leprosy; that is to say, that form of the disease in which leprosy bacilli can be demonstrated from the mucous membrane of the patient's nose or from his skin by recognised standard method of examination i.e. Ziehl Neelsens method.