Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(50) in West Bengal Municipal Corporation Act, 2006

(50)"infectious disease" or "communicable disease" means an illness caused by a specific infectious agent, or a toxic product thereof, capable of being directly or indirectly transmitted from man to man or animal to animal or man, or from environment (through air, dust, soil, water, or food) to man or animal, and declared as such by the State Government by notification;