Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 489(1)] [Section 489] [Entire Act]

State of Kerala - Subsection

Section 489(1)(h) in Kerala Municipality Act, 1994

(h)remove, otherwise than in a closed receptacle, any corpse or part thereof kept or used for the purpose of dissection.