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State of Haryana - Section

Section 297 in Haryana Municipal Corporation Act, 1994

297. Disposal of infected articles without disinfection.

- No person shall, without previous disinfection give, lend, sell, transmit or otherwise dispose of to another person any article or thing which he knows or has reason to believe was exposed to contamination by any dangerous disease and is likely to be used in or taken into the Municipal area or any Part thereof.