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[Cites 0, Cited by 0] [Section 41(7)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(7)(b) in Bihar Inland Vessels Rules, 2013

(b)If they have not already been disinfected in accordance with the provisions of clause (a) of sub-rule (1) of rule 41 the clothes of the deceased (except those in the baggage), his bedding and all food in his possession shall be burnt, unless orders to the contrary are passed by the Medical Officer.