Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3)(a) in The Hardwar Kumbha Mela Rules, 1997

(a)The Officer-in-Charge may authorise the disinfection or destruction of any clothes or other things and disinfection of buildings which might have been infected by the diseased person or otherwise.