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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of Nagaland - Subsection

Section 427(2) in Nagaland Municipal Act, 2001

(2)Where any person suffering from or the corpse of any person, who has died of, a dangerous disease has been carried in public conveyance which ordinarily plies in the municipal area or any part thereof, the driver thereof shall, forthwith report the fact to the Chief Officer, who shall forthwith cause the conveyance to be disinfected, if that has not already been done.