Section 135(3)(b) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 135(3)(b) in The M.P. Public Health Act, 1949

(b)The licence shall also specify,-

(i)the maximum number of persons (residents and visitors) who may be accommodated in the house at any one time, and

(ii)the date until which it shall remain in force.