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[Cites 0, Cited by 0] [Section 3(20)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(20)(b) in Gauhati Municipal Corporation Act, 1971

(b)Any other epidemic, endemic or infectious disease which the State Government may, by notification in the official Gazette, declare to be a dangerous disease for the purposes of this Act;