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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(1)(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)For the purpose of the reception and treatment of such persons a local authority may-
(i)itself build such hospitals, wards or places of reception, or
(ii)contract for the use of any existing hospital or part of such hospital or place of reception, or
(iii)enter into an agreement with any person having the management of any such hospital, for the reception and treatment therein of persons suffering from infectious diseases.