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[Cites 0, Cited by 0] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(2) in The Cantonments Act, 2006

(2)The Chief Executive Officer may notify places at which articles of clothing, bedding, conveyances or other articles which have been exposed to infection shall be washed, and, if it does so, no person shall wash any such thing at any place not so notified without having previously disinfected such thing.