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State of Madhya Pradesh - Section

Section 271 in The M.P. Municipal Corporation Act, 1956

271. Application of provisions of this Chapter to other articles.

- The provisions of this chapter shall, so far as they are applicable, apply to such other articles also as the Government may by notification in the Gazette declare to be dangerous for human use.[Chapter XXI [Inserted by M.P. Act No. 13 of 1961.] On Restraint of Infection