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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(1)(vi) in The Goa, Daman and Diu Public Health Act, 1985

(vi)[ no person including a foreigner shall refuse collection of blood for investigation of acquired imuno deficiency syndrome or any other communicable/ infectious diseases if the Health Officer has reasonable ground to suspect that such person is suffering from acquired imuno deficiency syndrome or other infectious disease as defined under the Act; [Clause (vi) to clause (xv) inserted by the Amendment Act 7 of 1987.]