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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

(1)If the Government is satisfied that an epidemic has broken out and that normal provisions of law and medical practice are not sufficient to prevent the spread or control the disease, it may issue a proclamation to be published in Gazette, declaring that the State or a part of it is epidemic affected.