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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Bihar - Subsection

Section 266(2) in The Bihar Municipal Act, 2007

(2)The Chief Municipal Officer may notify places at which such conveyances, clothings, beddings, or other articles, which have been exposed to infection, shall be washed and if he does so, no person shall wash any such conveyances, clothings, beddings, or other articles at any place, not so notified, without previous disinfection.