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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(10)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

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