Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(15)(b) in West Bengal Municipal Act, 1993 (b)any other epidemic, endemic, or infectious disease, which the State Government may, by notification, declare to be a dangerous disease for the purposes of this Act;