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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 284(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Commissioner may notify places at which articles of clothing, bedding and conveyances or other articles which have been exposed to infection shall be washed and if he does so, no person, shall wash any such thing at any place not so notified without having previously disinfected such thing.