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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(1)(b) in The M.P. Public Health Act, 1949

(b)for the purpose of inspection, have access to any source of water-supply on such centre or within such distance therefrom as the Government may, by general or special order, determine; and