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 369] [Entire Act]

State of Tamilnadu - Subsection

Section 369(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)In public wash-houses, the clothes of persons suffering from infectious diseases and of person residing in the premises occupied by the persons suffering from such disease shall be washed separately in a separate block wherever set apart for the purpose and shall be washed by such methods as the Commissioner may lay down in that behalf.