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[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(3)(b) in The Gujarat Municipalities Act, 1963

(b)power to direct the examination by a medical officer of persons and if necessary, the disinfection of the clothing, bedding, or other articles suspected of being infected, belonging to persons either arriving from places outside the municipal borough, or residing in any building adjacent to any infected building, and to direct that any such person shall give his address and present himself daily for medical examination at such times, and places as may be prescribed, for a period not exceeding ten days: