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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Public Health Act, 1949

(1)Subject to any rules made under this Act the Government shall have power,-
(a)to transfer any member of the public health establishment of a local authority to the public health establishment of another local authority; and
(b)in times of emergency, to assign one or more members of the public health establishment of one local authority tor temporary duty in the area of another local authority.