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[Cites 0, Cited by 0] [Section 253] [Entire Act]

Nagpur Province - Subsection

Section 253(a) in The City of Nagpur Corporation Act, 1948

(a)being a medical practitioner or a person openly and constantly practising the medical profession and in the course of such practice becoming cognisant of the existence of any infectious disease in any dwelling other than a public hospital, or, in default of such medical practitioner or person practising the medical profession,