Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 477] [Entire Act] State of Punjab - Subsection Section 477(d) in The Punjab Municipal Act, 1999 (d)remove a corpse or part of a corpse, which has been kept or used for purpose of dissection, otherwise, than in a closed respectable or vehicle;
