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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(1)(b) in Cantonments Act, 1924

(b)by public notice, make such temporary regulations to be observed by the public or by any class or section of the public, as he thinks necessary to prevent the outbreak or the spread of the disease: