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[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(3)(c) in The Gujarat Municipalities Act, 1963

(c)power to prohibit either generally or by special order in any individual case, assemblages consisting of any number of persons exceeding fifty, in any place whether public or private, or in any circumstances, or for any purpose, if in the opinion, recorded in writing, of the Civil Surgeon of the district or other medical officer appointed by the State Government in this behalf such assemblages in such place or in such circumstances or for such purpose would be likely to become a means of spreading the disease or of rendering it more virulent.