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[Cites 0, Cited by 0] [Section 418] [Entire Act]

State of Tamilnadu - Subsection

Section 418(2) in The Madurai City Municipal Corporation Act, 1971

(2)The Commissioner shall, from time to time, notify places at which conveyance, clothing, bedding or other articles which have been exposed to infection from any infectious disease shall be washed and disinfected and no person shall wash or disinfect any such article at any place not so notified.