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[Cites 0, Cited by 0] [Section 366] [Entire Act]

State of Jharkhand - Subsection

Section 366(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer may, either on his own or through any other agency, provide for disinfection of any public conveyance, which has carried any person suffering from a dangerous disease, or the corpse of a person who died of any such disease.