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[Cites 0, Cited by 0] [Section 281] [Entire Act]

NCT Delhi - Subsection

Section 281(2) in The New Delhi Municipal Council Act, 1994

(2)When any such prohibition has been made, no person who is by calling a washerman shall in contravention of such prohibition wash clothes except for himself or for personal and family service or for hire on or within the premises of the hirer, at any place other than a place appointed under sub-section (1).Prevention of Dangerous Diseases