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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(1)(v) in The Goa, Daman and Diu Public Health Act, 1985

(v)[ should be removed to hospital or other place at which patients suffering from such disease are received for treatment, the Health Officer may remove such person or cause him to be removed to such hospital or place;] [Clause (v) substituted by the Amendment Act 13 of 1989.]