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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Punjab - Subsection

Section 141(a) in Punjab Municipal Act, 1911

(a)being a medical practitioner or a person openly and constantly practising the medical profession, and in the course of such practice becoming cognizant of the existence of any infectious disease in any dwelling other than a public hospital ; or, in default of such medical practitioner or person practising the medical profession;