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 238] [Entire Act] State of Assam - Subsection Section 238(c) in Assam Municipal Act, 1956 (c)being the person in charge of or in attendance of any, person suffering from any such disease in such dwelling and being cognizant of the existence of the disease therein,
