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State of Goa - Section

Section 57 in The Goa, Daman and Diu Public Health Act, 1985

57. Notified diseases.

- In this part, "notified disease" means, any disease which the Government may, from time to time, by notification, declare to be a notified disease for the purpose of this part either generally through out the Union territory or in such part or parts thereof as may be specified in the notification.