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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Meghalaya - Subsection

Section 238(c) in Meghalaya Municipal Act, 1973

(c)being the person in charge of or in attendance of any, person suffering from any such disease in such dwelling and being cognizant of the existence of the disease therein, or fails to give information forthwith to such officer as the Board direct, or give false information, respecting the existence of such disease, shall be punishable with fine which may extend to fifty rupees.