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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Meghalaya - Subsection

Section 248(1) in Meghalaya Municipal Act, 1973

(1)The Board may by notice, required the managing authority of any school situated within the municipality for a specified time with a view to preventing the spread of disease or any danger to health likely to arise from the condition of the school, either to close the school, or to exclude any scholars from attendance, and the managing authority shall comply with the notice.