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State of Jammu-Kashmir - Section

Section 24 in The Constitution of Jammu and Kashmir

24. Duty of the State to improve public health.

- The State shall make every effort to safeguard and promote the health of the people by advancing public hygiene and by prevention of disease through sanitation, pest and vermin control,propaganda and other measures, and by ensuring widespread, efficient and free medical services throughout the State and, with particular emphasis, in its remote and backward regions.