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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(f) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(f)"Hospital" means a hospital maintained by the State Government or by a local authority or any other hospital aided by the State Government or such private hospitals as may be recognised as hospitals for purposes of these rules and includes a maternity home;