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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(1) in The M.P. Public Health Act, 1949

(1)send to take to any laundry or public wash-house or any public water-course, tank, well, public water-stand or other place for the purpose of being washed, or cleaned, any clothing, bedding or other article which he knows to have been exposed to infection from any infectious disease unless such article has been disinfected by, or to the satisfaction of, the Health Officer, or a registered medical practitioner, or unless under instructions from such a person, it is sent with proper precautions to a laundry for the purpose of disinfection with notice that it has been exposed to infection; or