Legal Document View

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
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(b) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(b)The Medical Officer shall arrange in the receiving centre for any immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the State Government under sub-section (1), (2) or (3) of Section 26 or the Court under the proviso to sub-section (3) of Section 26.