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State of West Bengal - Section

Section 253 in The Asansol Municipal Corporation Act, 1990.

253. Obligation to give information of dangerous diseases. -

Any other person being in charge of, or in attendance, whether as a medical practitioner or otherwise, upon, any person whom he knows or has reasons to believe to be suffering from a dangerous disease, shall forthwith give information regarding the existence of such disease to the Chief Executive Officer.