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[Cites 0, Cited by 0] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(2) in The Cantonments Act, 2006

(2)Where the Board has provided such places as aforesaid it may, by public notice, prohibit the washing of clothes by washermen at any other place in the cantonment:Provided that such prohibition shall not be deemed to apply to the washing by a washerman of his own clothes or of the clothes of any other person who is an occupier of the place at which they are washed.