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 138] [Entire Act] State of Madhya Pradesh - Subsection Section 138(1) in The M.P. Public Health Act, 1949 (1)The local authority may, by public notice, prescribe routes for the removal of corpses and carcasses to burial, burning and disposal places.
