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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(2)(c) in The Goa, Daman and Diu Public Health Act, 1985

(c)power to direct -
(i)that persons arriving from places outside the local area, or residing in any building, adjacent to, or in the neighbouring of, an infected building, shall be examined by any specified medical officer or by any one of a specified class of medical officers;
(ii)that the clothing, bedding or other articles belonging to such persons shall be disinfected, if there is reason to suspect that they have been exposed to infection; and
(iii)that any such person shall give address and present himself daily for medical examination at a specified time and place, for a period not exceeding ten days;