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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(i) in The Gujarat Municipalities Act, 1963

(i)Power to prohibit any person from removing to another place, transferring to another person, except for the purpose of disinfection, any article which the person prohibited knows or has believe has been exposed to infection of any kind whatsoever from any dangerous disease.