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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Public Health Act, 1949

(2)In the case referred to in clause (b) of sub-section (1) the local authority within whose jurisdiction a member of the public health establishment of another local authority is working, shall pay for the period of such temporary duty, the salary and allowances of such member and such contribution towards his leave, allowances, pension and provident fund as the Government may by general or special order, determine.