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State of West Bengal - Section

Section 352 in West Bengal Municipal Act, 1993

352. Obligation to give information of dangerous disease.

- Any person being in charge of, or in attendance upon, whether as a medical practitioner or otherwise, any other person whom he knows or has reason to believe to be suffering from a dangerous disease, or being the owner, lessee, or occupier of any building in which he knows that any such person is so suffering, shall forthwith give information as respects the existence of such disease to the Chairman.