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State of Madhya Pradesh - Section

Section 85 in The M.P. Public Health Act, 1949

85. Local authority to carry out maternity and child welfare measures.

- Every local authority may establishment maternity and child welfare centres at specified places and shall carry out such measures pertaining to maternity and child welfare as may be prescribed by the Government.
(2)Every local authority may establish a maternity and child welfare sub-committee in the prescribed manner to which all matters relating to maternity and child welfare shall be referred.