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[Cites 0, Cited by 0] [Section 289(1)] [Section 289] [Entire Act]

NCT Delhi - Subsection

Section 289(1)(c) in The New Delhi Municipal Council Act, 1994

(c)uses a public conveyance for the carriage of the corpse of a person who has died from any such disease, shall be bound to take proper precautions against the communication of the disease to other persons using or who may thereafter use the conveyance and to notify such use to the owner, driver, or person in charge of the conveyance, and further report without delay to the Chairperson the number of the conveyance and the name of the person so notified.