Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 263] [Entire Act] State of Maharashtra - Subsection Section 263(3) in The City of Nagpur Corporation Act, 1948 (3)No such conveyance shall be used until the Medical Officer of Health has granted a certificate stating that it may be used without causing risk of infection.
