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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1) in The Assam Health Establishments Act, 1993

(1)Any person in charge of the health establishment shall as soon as may be, after any disease which is included under the notifiable disease of the Government, cases of bums, poisoning or any other cases suspected to be medico-legal nature make a report in respect of the cases ton the Health Authority.