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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

(2)The Authority may require the District Magistrate or as the case may be, the Commissioner of Police or any other person so authorized to trace and bring an afflicted person to the treatment centre.