Section 2(p) in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
(p)"Notifiable disease" means a disease which a Registered Medical Practitioner is required to notify to the Chief Medical and Health Officer of his area under the law for the time being in force.
