Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 145] [Entire Act] State of Madhya Pradesh - Subsection Section 145(2) in The M.P. Public Health Act, 1949 (2)On the presentation of an appeal, the Executive Authority may suspend the execution of the order of the Health Officer pending the decision of the appeal.
