Section 9(2)(b) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Public Health Act, 1949

(b)may recover from each such local authority, the whole or such proportion of the salary and allowance paid to the Health Officer, and such contribution towards his leave allowances, pension and provident fund as the Government may, by general or special order, determine.

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Public Health Act, 1949