Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(1) in The M.P. Public Health Act, 1949

(1)No person who knows that he is suffering from infectious disease shall hire or take on approval from any shop, factory or warehouse any article or wearing apparel. If any such article was taken or received prior to the person becoming cognizant of the disease the said article shall not be sent back to the shop, factory or warehouse concerned without having been previously disinfected to the satisfaction of the Health Officer.