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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975

(3)Every envelope referred to in sub-regulation (2) shall be sent lately after the termination of the pregnancy to the head of the hospital or owner of the approved place where the pregnancy was terminated.