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[Cites 0, Cited by 0] [Section 408] [Entire Act]

State of Karnataka - Subsection

Section 408(2) in Karnataka Municipal Corporations Act, 1976

(2)The Commissioner shall notify places at which conveyance, clothing, bedding or other articles which have been exposed to infection from any dangerous disease shall be washed and disinfected and no person shall wash or disinfect any such article at any place not so notified.