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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(a) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(a)submit to-
(i)preliminary medical examination and such medical dressing as may, in the opinion of the Medical Officer, be necessary;
(ii)such trimming or shaving if the hair on any part of the person, as may, in the opinion of the Superintendent or the Medical Officer be necessary for administration of medical treatment or securing cleanliness and health;
(iii)thorough cleansing and washing of the body with such material as may be provided and the complete removal of the clothing in order to secure this object;