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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Madhya Pradesh - Subsection

Section 155(1) in The M.P. Public Health Act, 1949

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Gazette, amend any of the provisions of this Act for the purpose of removing the difficulty.