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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Andhra Pradesh - Subsection

Section 318(2) in Andhra Pradesh Municipalities Act, 1965

(2)No person who is suffering from any infectious disease shall enter a public conveyance without previously notifying to the owner or driver or person-in-charge of such conveyance that he is so suffering.