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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Maharashtra - Subsection

Section 260(2) in The City of Nagpur Corporation Act, 1948

(2)The Corporation shall, from time to time, by public notice, appoint a place or places at which conveyances, clothing, bedding or other articles which have been exposed to infection from any dangerous disease may be washed; and no person shall wash any such article at any place not so appointed, without having previously disinfected the same.