Section 71(2)(c) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 71(2)(c) in The M.P. Public Health Act, 1949

(c)power to direct-

(i)that persons arriving from places outside the local area, or residing in any building adjacent to, or in the neighbourhood of, an infected building, shall be examined by any one of a specified class of medical officers;

(ii)that the clothing, bedding or other articles belonging to such persons shall be disinfected if there is reason to suspect that they have been exposed to infection; and

(iii)that any such person shall give his address and present himself daily for medical examination at a specified time and place, for a period not exceeding ten days;

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State of Madhya Pradesh - Subsection

Section 71(2)(c) in The M.P. Public Health Act, 1949