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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(2)(e) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(e)Officer incharge of any private non-aided hospital or dispensary recommended by the civil surgeon of the district for the purpose and specially authorised by the Commissioner in this behalf subject to the guarantee that such hospital or dispensary provides medicines free to the poor: