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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(4)(e) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973

(e)in the case of a maternity home that such maternity home is not or will not be under the charge of a qualified midwife and that the attendance on every woman before, at, or after child-birth or on any child born is not or will not be under superintendence of a qualified midwife resident therein; or