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[Cites 0, Cited by 0] [Section 590] [Entire Act]

State of Odisha - Subsection

Section 590(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner may, from time to time, by public notice appoint a place at which clothing, bedding or other articles which have been exposed to infection from an infectious disease may by washed and no person shall wash any such article at any place not so appointed without the same having previous disinfected.