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 45] [Entire Act] State of Madhya Pradesh - Subsection Section 45(2) in The M.P. Public Health Act, 1949 (2)A local authority selling any materials under sub-section (1) shall pay the sale proceeds to the person to whom the materials belonged, after deducting therefrom the amount of any expenses recoverable from him by such authority.
