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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)An order under this section may be expressed to be operative for a specified time or until the premises or any part thereof specified in the order have been disinfected to the satisfaction of the Health Officer, or be expressed to be operative so long as any other reasonable precautions specified in the order are taken.