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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Public Health Act, 1949

(2)The local authority may, for the purpose mentioned in sub-section (1), enter into a contract,-
(a)with any other local authority, or
(b)with a hospital or medical institution recognised by the Government in this behalf, or
(c)with the sanction of the Government with any medical practitioner registered under the Central Provinces and Berar Medical Registration Act, 1916 (1 to 1916).