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[Cites 0, Cited by 0] [Section 493] [Entire Act]

State of Punjab - Subsection

Section 493(1) in The Punjab Municipal Act, 1999

(1)No person shall, without previous disinfection of the same, give, lend, sell, transmit or otherwise dispose of to another person any article or thing which he knows or has reasons to believe, has been exposed to contamination by any dangerous disease.