Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141] [Entire Act] State of Madhya Pradesh - Subsection Section 141(1) in The M.P. Public Health Act, 1949 (1)The Government may, in addition to the rule-making power conferred on it by any other provision contained in this Act, make rules generally to carry out the purposes of this Act.
