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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in The Hardwar Ardh Kumbha Mela Rules, 2002

(3)
(a)The Officer-in-charge may authorize the disinfection or destruction of any clothes or other things and disinfection of buildings which might have been infected by the diseased person or otherwise;
(b)No compensation shall be payable for any loss cused by any order passed under this rule.