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[Cites 0, Cited by 0] [Section 561] [Entire Act]

State of Telangana - Subsection

Section 561(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The owner, driver or conductor of a public conveyance used for the conveyance of passengers at separate fares, shall not convey therein a person whom he knows to be suffering from an infectious disease.