166
THE UNITED PROVINCES PROVINCIALIZATION OF
HOSPITALS ACT, 19471
[U. P. ACT No. VIII OF 1947]
Adopted and modified by the Adaptation of Laws Order, 1950.
[Passed by the U. P. Legislative Assembly on February 10, 1947 a nd the U. P.
Legislative Council on February 24, 1947.
Received the assent of the Governor General on April 11, 1947 and was published2
under section 76 of the Government of India Act, 1935 on April 26, 1947.]
AN
ACT
To provide for the provincializaation of hospitals
Whereas it is expedie nt to provide for the provincializa ion of certain hospitals by
the transfer of their ownership to [Government] 3 and of the administration, con trol,
maintenance and management thereof to the [State Government.]4
U.P. act no. IV
of 1945
And whereas an Act t o this effect, namely, the United Provinces Provincialization of
Hospitals Act, 1945, was passed by the Governor during the period the proclamation, dated
the 3rd day of November, 1939, promulgated under section 93 of the Government of India
Act, 1935 was in force';
U.P. act no. IV
of 1945
And whereas the said Uni ted Provin ces Provincializa tion of Hospitals Act, 1945 is
still in force but w ill not remain in force after a period of two years has expired from t he
date of withdrawal of the proclamation of No vember 3, 1939, and it is necessary to make
provision for the continuance of the said Act ;
U.P. act no. IV
of 1945
And whereas it is also necessary to amend the said United Provinces Provincialization
of Hospitals Act, 1945 in certain respect;
It is hereby enacted as follows :--
Short title,
extent and
commencement
1- (1) This Act may be called the United Provinces Provincialization of Hospitals Act,
1947.
(2) It extends to the whole of [Uttar Pradesh.]5
(3) This Act shall come into force at once.
Definition 2- In this Act, unless there is anything repugnant in the subject or context ---
(a) "ho spital" includes a veterinary hospital, sani torium and all lands,
buildings, fixt ure" dispensaries, medicines, stores, equipment, furniture a nd
other articles appurtenant to the hospital or the sanitorium;
(b) "local authori ty" means a munic ipal board, distric t board notified area
committee or town area committee bu t does not include a cantonment authority
in any cantonment area ;
---------------------------------------------------------------------------------------------
1- For S. O. R. see Gaz. d. January 4,1947, Pt. VII, pp. I-2.
The Act has been extended to the merged State of Rampur by the Rampur (Application of
Laws) Act, I950 and to the me rged State of Banaras and Tehri -Garhwal by the Banaras
(Application of Laws) Order, 1949 and Tehri -Garhwal (Application of Laws) Order, 1949,
respectively.
2. See Gaz., d. April 26, 1947, Pt VII-A. pp. 7-9·
3. Subs. by the A. O. 1950 for [His Majesty].
4. Subs by. ibid for (Provincial Government).
5. Subs. by ibid for (the United provinces)
167
[The United Provinces Provincialization of Hospitals Act, 1947] [Section 3-4]
(c) "prescribed" means prescribed by [State Government]1 under this Act.
Vesting of
hospitals in
Government
U.P. act no. II
of 1916
U.P.act no.
IIof 1916
3- (1) The [State Government] 1 may by [notification]2 in the official Gazette,
direct that, with effect from such date as may be specified therein and on such
conditions and exceptions as may be prescribed, any hospital which is vested in, or
is under the control or administration of any local authority or any Trust or any
other authority managing a hospital, shall, notwithstanding the provisions of clause
(a) of section 116 of the Unite d Provinces Municipalities Act, 1916 or of section
146 of the United Provinces District Boards Act, 1922 or anything contained in
any other law for the time being in force, [be vested in the State Government]3:
Provided that before issuing such notificati on the [State Govern ment]1 shall
give such notice as it considers reasonable of its intention to issue such notification
and shall consider any objection or suggestion that may be put forward by the local
authority concerned or any person.
(2) Subject as aforesaid, all rights and liabilities of the local authority or Trust
or any other authority referred to in sub -section (1) in or appertaining to or arising
out of property covered by the notification issued under that sub-section shall, with
effect from the date mentioned in the notification, passed and be transferred to [the
[State Government]4 for the purposes of the [Sta te]5 and the [State Govern ment]1
shall from such date be in charge of the admini stration, control, maintenance and
management of the said property.
Vesting of
endowments
and fund
appertaining to
a hospital
4- (1) All endowmen ts or funds, which appertained to or were appropriated for
the purposes of any h ospital immediately before it was vested in [the State
Government und er section ]6 shall be vested in [the State Government] 7 and
continue to be applied by the [State Government]1 to the same purposes as those to
which they were lawfully applicable immediately before the date when the
endowment or fund concerned was so vested.
(2) If a ny local authority, not be ing the authority under which the control of
the hospital which is tak en over by the [State Gov ernment]1 is vested, is required
by any law for the time being in force or by any agreement mutually agreed upon
to make any contributi on towards the maintenance of the hospit al, then the [State
Government]1 may, require the local authority concerned to ma ke a contribu tion,
either of the entire sum or of any le sser sum as the [State Government] 1 may
decide to the [State]8 Revenues towards the expenses of the Hospital.
1- Subs. by A. O. I950 for (Provl. Govt.).
2- For vesting the Lady Lyall and Duffer in Hospital, Agra, absolutely and un,
conditionally in the State Government, see not. no. 7053 -A/V-365-48, d. Jan. 5,
1950 in Gaz. I950, Pt. I, p. IS·
3- Subs. by the A. O. 1950for [His Majesty for the purposes of the Province).
4- Subs. by the A. O. I950 for [His Majesty].
5- Subs. by ibid for (Province).
6- Subs. by the A. O. 1950 for (His Majesty under section 3)·
7- Subs. by ibid for (His Majesty for those purposes).
8- Subs. by ibid for (Provincial).
168
[The United Provinces Provincialization of Hospitals Act, 1947] [Section 5-8]
Levy of fees
by the State
Government in
respect of a
hospital
5- Subject to the prescribed conditions and rates the [State Government]1 may
levy fees or other charg es in respect of any hospital vested in the [State
Government]2 under section 3 of the same nature as the local authority or other
body concerned, could but for the issue of a notification under the said sec tion,
have levied.
Compensation
Act No. X of
1940
6- Nothing in this Act shall be deemed to authorize the acquisition of any private
right interest in any hospit al, or in any portion thereof, without the payment of
compensation in the manner and in accordance with the principles he reinafter set
out, that is to say-
(a) where the amount of compensation can be fixed by agreement, it shall
be paid in accordance with such agreement;
(b) where no such agreement can be reached it shall be d etermined in the
prescribed manner b y an arbitrator of prescrib ed qualification appoi nted by
the [State Government]1;
(c) the arbitrator in assessing the compensation take into considerations
(i) in case of immovable pro perty, the origin al cost of constru ction
and the cost of any subsequent addition or altera tion and in case of
movable property, the original cost of purchase, and
(ii) depreciation on account of wear and tear :
Provided that the arbitrator shall no t take into consideration any
appreciation in the value of ma terials, buildings or land on account of
wartime conditions ;
(d) the provisions of the Indian Arbitration Act, 1940 shall apply to the
arbitration proceedings as far as the same can be made applicable.
Power to make
rules
7- (1) The [State Government]1 may make rules for carrying out the purposes of
this Act.
(2) In particular and without preju dice to the generality of the foregoing
provisions, such rules may provide for --
(a) the conditions and ex ceptions referred to in sub -section (1) of section
3;
(b) the administration, c ontrol, maintenance and manage ment of the
property referred to in sub-section (2) of section 3;
(c) the conditions and rates referred to in section 5; and
(d) the matter which may be prescribed under clause (b) of section 6.
Repeals and
savings
U.P. Act No.
IV of 1945
8- The United Provinces Provinci lization of Hospitals Act, 1945 is hereby
repealed and anything done under the provisions of the said Act shall be deemed to
have been done under the corresponding provisions of this Act.
-------------------------------------------------------------------------------------------
1- Subs. by the A. O. 1950 for (Prov. Govt.)
2- Subs. by the A. O. I950 for [His Majesty].
169
Lka;qDr izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 19471
¿Lka;qDr izkUr vf/kfu;e la[;k 08 o’kZ 1947À
,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`rA
Lak;qDr izkUr ysftLysfVo vlsEcyh rFkk ysftLysfVo vlEcyh us 10 Qjojh] 1947 bZ0 dks
rFkk la;qDr izkUr ysftLysfVo dkmafly us 24 Qjojh] 1947 bZ0 dks ikl fd;kA
xouZj tujy dh Lohd`fr 11 vizSy] 1947 bZ0 dks izkIr gqbZ vkSj xouZesUV vkWQ bf.M;k
,sDV] 1935 bZ0 dh /kkjk 76 ds v/khu ;g fnuk¡d 26 vizSy] 1947 bZ0 dks izdkf”kr2 fd;k x;kA
fpfdRldksa ds izkUrh;dj.k dh O;oLFkk djus ds fy,
vf/kfu;e
;g b’Vdj gS f d dfri; fpfdRlky;ksa dk LokfeRo ¿ljdkjÀ3 dks rFkk mudk iz”kklu]
fu;a=.k vuqj{kk.k vkSj izcU/k ¿jkT; ljdkjÀ4 dks vUrfjr djds muds izkUrh;dj.k dh O;oLFkk dh
tk;(
izLrkouk
vkSj] bl vk”k; dk ,d vf/kfu;e] vFkkZr~] ;wukbVsM izkfoUlst izkfofU”k;ykbts”ku vkWQ
gkfLiVYl ,sDV] 1945 xouZj }kjk ml vof/k esa ikfjr fd;k x;k Fkk tc xouZesaV vkQ bfUM;k
,sDV] 1935 dh /kkjk 93 ds v/khu iz[;kfir fnuk¡d 3 uoEcj] 1939 dh mn~?kks’k.kk izo`Ÿk Fkh(
;w0 ih0 ,sDV la[;k 4]1945
vkSj mDr ;wukbVsM izkfoUlst izkfofU”k;ykbts”ku vkQ gkfLiVYl ,sDV 1945 vc Hkh izo`Ÿk
gS fdUrq 3 uoEcj] 1936 dh mn~?kks’k.kk ds okil fy, tkus ds fnuk¡d ls nks o’kZ dh vof/k chr tkus
ds ckn izo`Ÿk ugha jgsxk vkSj ;g vko”;d gS fd mDr vf/kfu;e dks tkjh j[kus ds fy, O;oLFkk
dh tk;(
;w0 ih0 ,sDV 4]1945
vkSj ;g Hkh vko”;d gS fd dfri; fo’k;ksa ds lEcU/k esa mDr ;wukbVsM izkfoUlst
izkfofU”k;ykbts”ku vkWQ gkfLiVYl ,sDV] 1945 dks la”kksf/kr fd;k tk;(
vr% ,rn~}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS%
;w0 ih0 ,sDV la[;k 4]1945
1&&¼1½ og vf/kfu;e la;qDr izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 1947 dgyk,xkA laf{kIr uke foLrkj rFkk
izkjEHk
¼2½ bldk foLrkj lEiw.kZ ¿mŸkj izns”kÀ5 esa gksxkA
¼3½ ;g vf/kfu;e rqjUr izo`Ÿk gksxkA
2&& tc rd fo’k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e esa& ifjHkk’kk,a
¼d½ ^^fpfdRlky;^^ ds vUrxZr dksbZ Ik”kq&fpfdRlky;] lsfuVksfj;e vkSj ,slh
lHkh Hkwfe] Hkou] fQDlpj] vkS’k/kky;] vkS’kf/k;k¡] Hk.Mkj] miLdj] QuhZpj rFkk vU; oLrq,a]
tks fpfdRlky; ;k lsfuVksfj;e ls vuqc) gks] Hkh gS(
¼[k½ ^^LFkkuh; izkf/kdkjh^^ dk rkRi;Z fdlh uxjikfydk cksMZ] ftyk cksMZ] ftyk
cksMZ] uksVhQkbM ,fj;k desVh ;k Vkmu ,fj;k desVh ls gS fdUrq blds vUrxZr fdlh
Nkouh {ks= eas Nkouh izkf/kdkjh ugha vkrk(
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, xtV] fnukad 4 tuojh] 1947] Hkkx 7] i`’B 1&2 n sf[k,A
jkeiqj ¼,Iyhds”ku vkQ ykt½ ,sDV] 1950 }kjk ;g vf/kfu;e jkeiqj ds foyhu jkT; ij izHkkoh
fd;k x;k rFkk cukjl ¼,Iyhds”ku vkQ ykt½ ,sDV] 1949 ,oa fVgjh x<+oky ¼,Iyhds”ku vkQ
ykt½ ,sDV] 1949 }kjk dze”k% cukjl rFkk fVgjh&x<+oky ds foyhu jkT; ij izHkkoh fd;k x;kA
2- xtV fnukad 26 vizSy] 1947 dk Hkkx 7] i`’B 7&9 nsf[k,A
3- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼fgt eftLVh½ ds fy, izfrLFkkfirA
4- mi;qZDr }kjk ¼izkfoaf”k;y xouZesUV½ ds fy, izfrLFkkfirA
5- mi;qZDr }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA
170
¿Lka;qDr izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 1947À ¿/kkjk 3&4À
¼x½ ^^fofgr^^ dk rkRi;Z bl vf/kfu;e ds v/khu ¿jkT; ljdkjÀ1 }kjk cuk, x,
fu;eksa }kjk fofgr ls gSA
3&&¼1½ ¿jkT; ljdkjÀ 1] ljdkjh xtV eas ¿vf/klwpukÀ2 }kjk funs”k ns ldsxh fd ,sls
fnuk¡d ls] tks mleas fofufnZ’V fd;k tk; vkSj mu “krkZsa rFkk vioknksa ds lkFk] tks fofgr fd,
tk,a] dksbZ fpfdRlky;] tks fdlh LFkkuh; izkf/kdkjh ;k fdlh U;kl eas ;k fpfdRlky; dk izcU/k
djus okys fdlh vU; izkf/kdkjh eas fufgr gks ;k mlds fu;a=.k ;k iz”kklu eas gks] ;wukbVsM izkfoalst
E;qfufliSfyVht ,sDV] 1916 bZ0 dh /kkjk 116 ds [k.M ¼d½ ds vFkok ;wukbVsM izkfoalst fMfLVªDV
cksMZ~l ,sDV] 1922 dh /kkjk 146 ds micU/kksa ds ;k rRle; izo`Ÿk fdlh vU; fof/k eas nh xbZ fdlh
ckr ds gksrs gq, Hkh ¿jkT; ljdkjÀ3 eas fufgr gks tk,xk(
izfrcU/k ;g gS fd ,slh vf/klwpuk tkjh djus ds iwoZ ¿jkT; ljdkjÀ4 ,slh vf/klwpuk tkjh
djus ds vius vk”k; ds lEcU/k eas ,slk uksfVl nsxh] tks ;g mfpr le>s vkSj ,slh fdlh Hkh
vkifŸk ;k lq>ko ij fopkj djsxh] tks lEc) LFkkuh; izkf/kdkjh ;k dksbZ O;fDr izLrqr djsA
fpfdRlky;ksa dk jkT;
ljdkj eas fufgr gksuk
;w0 ih0 ,sDV la0 02 o’kZ
1916
;w0 ih0 ,sDV la0 02 o’kZ
1916
¼2½ iwoksZDr ckrksa ds v/khu jgrs gq, LFkkuh; izkf/kdkjh ;k U;kl ;k mi/kkjk ¼1½ esa fufnZ’V
fdlh vU; izkf/kdkjh ds ,sls lHkh vf/kdkj vkSj nkf;Ro ] tks ml mi/kkjk ds v/khu tkjh dh xbZ
vf/klwpuk ds vUrxZr vkus okyh lEifŸk eas gks ;k mlls vuqc) ;k mn~Hkwr gksa] vf/klwpuk eas
mfYyf[kr fnuk¡d ls ¿jkT;À5 ds iz;kstuksa ds fy, ¿jkT; ljdkjÀ4 dks ladzkUr rFkk vUrfjr gks tk,axs
vkSj ,sls fnuk¡d ls mDr lEifŸk dk iz”kklu] fu;a=.k] vuqj{k.k rFkk izcU/k ¿jkT; ljdkjÀ1 ds izHkkj
eas gksxkA
4&&¼1½ os lHkh foU;kl ;k fuf/k;k¡] tks fdlh fpfdRlky; ds ¿/kkjk 3 ds v/khu jkT;
ljdkjÀ6 eas fufgr gksus ds Bhd iwoZ] mlls vuqc) gks ;k ftudk mlds iz;kstu ds fy, fofu;ksx
fd;k x;k gks] ¿jkT; ljdkjÀ7 eas fufgr gks tk,xh vkSj ¿jkT; ljdkjÀ1 }kjk mudk iz;ksx mUgha
iz;kstuksa ds fy, fd;k tkrk jgsxk] ftuds fy, os ml fnuk¡d ds Bhd iwoZ tc lEc) foU;kl ;k
fuf/k bl izdkj fufgr gqbZ gks] oS/k :Ik ls iz;ksT; FkhA
fpfdRlky; ls vuqc)
foU;klksa rFkk fuf/k;ksa dk
fufgr gksuk
¼2½ ;fn fdlh LFkkuh; izkf/kdkjh ls] tks ,slk izkf/kdkjh u gks] ftlds v/khu fdlh ,sls
fpfdRlky; dk fu;a=.k fufgr gks] ftls ¿jkT; ljdkjÀ1 us vius vf/kdkj eas ys fy;k gks] rRle;
izo`Ÿk fdlh fof/k }kjk ;k fdlh ijLij lEer djkj }kjk ;g visf{kr gks fd og ml fpfdRlky; ds
vuqj{k.k ds fy, dksbZ vfHknk; djs rks ¿jkT; ljdkjÀ1 lEc) LFkkuh; izkf/kdkjh ls vis{kk dj ldsxh
fd og fpfdRlky; ds O;; ds fy, lEiw.kZ /kujkf”k dk ;k mlls de /kujkf”k dk] tSlk fd ¿jkT;
ljdkjÀ1 fofuf”pr djs] ¿jkT;À8 ds jktLo eas vfHknk; djsA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf”k;y xouZesUV½ ds fy, izfrLFkkfirA
2- ysMh Y;ky rFkk MQfju gkfLiVy] vkxjk dks jkT; ljdkj eas iw.kZr;k rFkk fcuk “krZ fofgr djus
gsrq xtV 1950] Hkkx 1] i`’B 15 ij foKfIr la0 7053&,@5&365&48] fnukad 5 tuojh] 1950
nssf[k,A
3- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼fgt eftLVh Qkj fn ijitst vkQ n izkfoal½ ds fy,
izfrLFkkfirA
4- mi;qZDr }kjk ¼fgt eftLVh½ ds fy, izfrLFkkfirA
5- mi;qZDr }kjk ¼izkfoUl½ ds fy, izfrLFkkfirA
6- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼/kkjk 3 ds vUrxZr fgt eftLVh½ ds fy, izfrLFkkfirA
7- mi;qZDr }kjk ¼fgt eftLVh Qkj fn ijitst½ ds fy, izfrLFkkfirA
8- mi;qZDr }kjk ¼izkfoUl½ ds fy, izfrLFkkfirA
171
¿Lka;qDr izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 1947À ¿/kkjk 5&8À
5&& fofgr “krksZa vkSj n jksa ds v/khu jgrs gq, ¿jkT; ljdkjÀ 2 /kkjk 3 ds v/khu ¿jkT;
ljdkjÀ1 eas fufgr fdlh fpfdRlky; ds lEcU/k eas mlh izdkj dh Qhlsa vkSj ifjO;; mn~x`ghr dj
ldsxh] tks lEc) LFkkuh; izkf/kdkjh ;k vU; fudk; ml n”kk eas mn~x`ghr dj ldrk Fkk] tc
mDr /kkjk ds v/khu vf/klwpuk tkjh u dh xbZ gksrhA
fpfdRlky; ds lEcU/k eas
jkT; ljdkj }kjk Qhlksa
dk mn~xzg.k
6&&& bl vf/kfu;e dh fdlh ckr ls ;g u le>k tk,xk fd og ,rn~Ik”pkr~ miof.kZr
jhfr vkSj fl)kUrksa ds vuqlkj izfrdj dk Hkqxrku fd, fcuk gh fdlh fpfdRlky; esa ;k mlds fdlh
Hkkx eas futh vf/kdkj ;k fgr dk vtZu izkf/kd`r djrh gS] vFkkZr~ %&
izfrdj
;w0 ih0 ,sDV la0 10 o’kZ
1940
¼d½ tgk¡ fd izfrdj dh /kujkf”k djkj }kjk fu;r dh tk ldrh gS] ogk¡ mldk Hkqxrku ,sls djkj
ds vuqlkj fd;k tk,xk(
¼[k½ tgk¡ fd ,slk dksbZ djkj u gks l ds] ogk¡ izfrdj dh /kujkf”k jkT; ljdkj
}kjk uf;qDr fd;k x;k fofgr vgZrk okyk e/;LFk] fofgr jhfr ls vo/kkfjr djsxk(
¼x½ izfrdj dks /kujkf”k ds fu/kkZj.k eas e/;LFk fuEufyf[kr ckrksa dk /;ku j[ksxk&
¼,d½ LFkkoj lEifŸk dh n”kk eas] fuekZ.k dh ewy ykxr vkSj ok n ds fdlh
ifjo)Zu ;k ifjorZu dh ykxr rFkk taxe lEifŸk dh n”k k eas] mldh [kjhn dh ewy
ykxr( vkSj
¼nks½ VwV&QwV ds dkj.k gksus okyk vo{k;.k(
izfrcU/k ;g gS fd e/;LFk ;q)dkyhu ifjfLFkfr;ksa ds dkj.k lkexzh] Hkouksa ;k
Hkwfe ds ewY; eas gqbZ fdlh o`f) ij /;ku ugha nsxk(
¼?k½ Hkkjrh; ek/;LFke~ vf/kfu;e] 1940 ds micU/k] tgk¡ rd fd os ykxw fd, tk
lds] e/;LFkrk lEcU/kh dk;Zokfg;ksa ij ykxw gksaxsA
7&&¼1½ ¿jkT; ljdkjÀ1] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e
cuk ldsxhA
fu;e cukus dh “kfDr
¼2½ fof”k’Vr% vkSj iwoZxkeh micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa
eas fuEufyf[kr dh tk ldsxh &
¼d½ /kkjk 3 dh mi/kkjk ¼1½ esa fufnZ’V “krsZa vkSj viokn(
¼[k½ /kkjk 3 dh mi/kkjk ¼2½ eas fufnZ’V lEifŸk dk iz”kklu] fu;a=.k] vuqj{k.k vkSj
izcU/k(
¼x½ /kkjk 5 eas fufnZ’V “krsZa ,oa njsa( vkSj
¼?k½ os fo’k;] tks /kkjk 6 ds [k.M ¼[k½ ds v/khu fofgr fd, tk;aA
8&& ;wukbVsM izkfoalst izkfofU”k; ykbts”ku vkWQ gkfLiVYl ,sDV] 1945 ,rn~}kjk fujflr
fd;k tkrk gS vkSj mDr ,sDV ds micU/kksa ds v/khu dh xbZ fdlh ckr ds lEcU/k eas ;g le>k
tk,xk fd og bl vf/kfu;e ds rLFkkuh micU/kksa ds v/khu dh xbZ gSA
fujlu rFkk O;ko`fr;k¡
;w0ih ,sDV la0 04]
1945
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf”k;y xouZesUV½ ds fy, izfrLFkkfirA
2- mi;qZDr }kjk ¼fgt eftLVh½ ds fy, izfrLFkkfirA
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