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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Madhya Pradesh - Subsection

Section 129(2) in The M.P. Public Health Act, 1949

(2)The person or authority in charge of the fair or festival shall also furnish such other particulars relating to the fair or festival as may be called for by the Executive Authority or Health Officer of the local authority or any of the local authorities concerned.