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

State of Maharashtra - Subsection

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

(i)every medical practitioner who, in the course of his practice, becomes cognizant of a case or a suspected case of a dangerous disease in any house or place other than a public hospital;