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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Maharashtra - Subsection

Section 239(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)No person on whom an order has been served in this behalf by the Chief Officer shall remove to another place, or transfer to another person, except for the purpose of disinfection any article which the person prohibited knows or has reason to believe has been exposed to infection of any kind whatsoever from any dangerous disease.