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[Cites 0, Cited by 0] [Section 402] [Entire Act]

State of Karnataka - Subsection

Section 402(1) in Karnataka Municipal Corporations Act, 1976

(1)If any medical practitioner becomes cognizant of the existence of any dangerous disease in any private or public dwelling in the city, he shall inform the Commissioner, the health officer or the sanitary inspector of the division, with the least practicable delay.