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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(2)(d) in The Cantonments Act, 2006

(d)throw or cause to be thrown into any latrine or urinal any matter which he knows or has reason to believe to have been exposed to infection from a contagious, communicable or an infectious disease and which has not been disinfected properly.