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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Assam - Subsection

Section 286(2) in Gauhati Municipal Corporation Act, 1971

(2)The Corporation may from time to time, by public notice appoint a place or places at which conveyances, clothings, beddings 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.