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[Cites 0, Cited by 6] [Section 412] [Entire Act]

State of Karnataka - Subsection

Section 412(1) in Karnataka Municipal Corporations Act, 1976

(1)The owner, driver or person in charge of any public conveyance in which any person suffering from a dangerous disease has been carried, shall forthwith disinfect the conveyance or cause it to be disinfected.