Section 142(2)(b) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

State of Madhya Pradesh - Subsection

Section 142(2)(b) in The M.P. Public Health Act, 1949

(b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of notice from the Executive Authority or the Health Officer to discontinue such breach.

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State of Madhya Pradesh - Subsection

Section 142(2)(b) in The M.P. Public Health Act, 1949