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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Maharashtra - Subsection

Section 241(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)the medical officer-in-charge of any hospital or dispensary at which any person suffering from or suspected to be suffering from any dangerous disease is treated or brought for treatment;