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 80] [Entire Act] State of Madhya Pradesh - Subsection Section 80(2) in The M.P. Public Health Act, 1949 (2)No one shall engage or employ any person whom he knows or has reason to believe to be suffering from leprosy in any of the capacities referred to in sub-section (1) unless such person possesses a certificate granted under Section 79].
