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[Cites 0, Cited by 0] [Section 200D(4)] [Section 200D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 200D(4)(a) in The Subsidiary Rules

(a)the work of the dispensary is supervised by the local medical officers in-charge of the civil dispensary and of the Public Health Department, without any extra cost to Government, and