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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(26) in The M.P. Public Health Act, 1949 (26)"offensive matter" includes-(a)filth;(b)sewage; and(c)dirt, house sweepings, spittings (including chewed betel and tobacco), kitchen or stable refuse, broken glass or pottery, debris and waste paper;
