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 67] [Entire Act] State of Madhya Pradesh - Subsection Section 67(1) in The M.P. Public Health Act, 1949 (1)No person who knows that he is suffering from any infectious disease shall do, undertake to do, or receive any work specified in sub-section (4) from any factory, work-shop, or warehouse.
