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

State of Uttar Pradesh - Subsection

Section 408(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)in default of such owner or occupier, being the person in charge of, or in attendance on, a person suffering from any such dangerous disease in such dwelling and being cognizant of the existence of the disease therein,