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[Cites 0, Cited by 0] [Section 420] [Entire Act]

State of Karnataka - Subsection

Section 420(2) in Karnataka Municipal Corporations Act, 1976

(2)No person who has undergone the operation of inoculation shall enter the city before the lapse of forty days from the date of inoculation without a certificate from a medical practitioner of such class as the Commissioner may authorise stating that such person is no longer likely to produce small-pox by contact or near approach.