Section 47 in The Goa, Daman and Diu Public Health Act, 1985
47. Infectious diseases.
- For the purposes of this part, 'infectious diseases' means (a) acute influenzal pneumonia, (b) anthrax, (c) cerebrespinal fever, (d) chickenpox, (e) cholera, (f) diphtheria, (g) entric fever, (h) leprosy, (i) plague, (j) rabies, (k) relapsing fever, [(l) smallpox, (m) pulmonary tuberculosis, (n) syphilis, (o) gonorrhoea, (p) acquired imuno deficiency syndrome] [Items (m) to (p) have been inserted by Amendment Act 7 of 1987.] and any other disease which the Government may from time to time, by notification, declare to be an infectious disease either generally throughout the Union territory or in such part or parts thereof as may be specified in the notification.
