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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(a) in Telangana Infectious Diseases Act, 1950

(a)at all reasonable hours, inspect with or without assistants any place in which any infectious disease is reported or suspected to exist, without notice in the case of factories, workshops, workplaces, offices, business places and the like and after giving such notice as may appear to him reasonable in other cases, including dwelling houses, and