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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(8) in Telangana Infectious Diseases Act, 1950

(8)"Infectious Disease" means (a) acute influenza pneumonia, (b) anthrax, (c) cerebro-spinal fever, (d) chicken-pox, (e) cholera, (f) diphtheria, (g) enteric fever, (h) leprosy, (i) measles, (j) plague, (k) rabies, (l) relapsing fever, (m) scarlet fever, (n) small-pox, (o) tuberculosis, (p) typhus, (q) yaws, (r) any other disease which the Government may, from time to time, by notification in the [Official Gazette] [Substituted for 'Jarida' by the A.P.A.O. 1957.] declare to be an infectious disease either generally throughout the State or in such part or parts thereof as may be specified in the notifications;