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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(2)(d) in The Goa, Daman and Diu Public Health Act, 1985

(d)power to take such measures as may be necessary in respect of, or in relation to, articles exposed to infection from any notified disease, or likely to infect persons with any such disease, including (i) the placing or restrictions on the movements of such persons, and (ii) the destruction of such articles and the placing of restrictions on their export from, import into, or transport within the local area;