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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Chattisgarh - Subsection

Section 279(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Corporation shall, from time to time, by public notice, appoint a place or places at which conveyances, clothing or other articles which have been exposed to infection from any dangerous disease may be washed; and no person shall wash any such article at any place not so appointed, without having previously disinfected the same.