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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(4) in Telangana Infectious Diseases Act, 1950

(4)The owner or driver of any other public conveyance may refuse to convey therein any person suffering from an infectious disease until he has been paid a sum sufficient to cover any loss and expense which will be incurred by reason of the provisions of the next succeeding sub-section.