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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(3) in The M.P. Public Health Act, 1949

(3)deposit or cause or permit to be deposited, any excreta dejecta or any substance voided by a case of an infectious disease into any drain, sewer or receptacle intended for the purpose unless it has previously disinfected in the manner directed by the Health Authority.