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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)A local authority shall not be deemed to have discharged its obligation under subsection (1) unless the hospitals, wards and places of reception in question are maintained in accordance with such general or special orders as may from time to time be issued by the Director.