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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Maharashtra - Subsection

Section 432(1) in The Mumbai Municipal Corporation Act, 1888

(1)No person shall, without previous disinfection of the same, give, lend, sell, transmit or otherwise dispose of any article which he knows or has reason to know has been exposed to infection from any dangerous disease.