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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

(2)The appropriate "Medical Authority" for the purpose of sub-rule (1) shall be a Government Medical Doctor not below the rank of an "Assistant Surgeon" of a District or a regular Doctor of an equivalent rank employed in Employees State Insurance dispensaries or hospitals.