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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Chattisgarh - Subsection

Section 280(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)No person shall, without previous disinfection of the same, give, lend, sell, transmit or otherwise dispose of any article which he knows or has reason to know that it has been exposed to infection from any dangerous disease.