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[Cites 0, Cited by 0] [Section 418] [Entire Act]

State of Uttar Pradesh - Subsection

Section 418(j) in Uttar Pradesh Municipal Corporation Act, 1959

(j)after bringing or causing to be brought to a burning ground any corpse or part of a corpse, fail to burn or cause the same to be burnt within six hours from the time of the arrival thereof at such ground;