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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(4)(b) in The M.P. Public Health Act, 1949

(b)When the body is removed for the purpose aforesaid, it shall forthwith be taken direct to a burial or burning ground or a crematorium and there buried or cremated with the least practicable delay.