Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Goa - Subsection

Section 73(1) in The Goa, Daman and Diu Public Health Act, 1985

(1)A local authority may, and if so required by the Government shall, make such arrangements in its local area as may be directed by the Government for -
(a)the free diagnosis and treatment of persons suffering, or suspected to suffer, from venereal diseases; and
(b)the prevention of infection from such diseases.