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[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(2)(b) in The M.P. Public Health Act, 1949

(b)Any expenditure incurred by a local authority, which is authorized by clause (a), shall be taken into account for the purposes of sub-section (1).