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

State of Goa - Subsection

Section 69(4)(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)When a 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.