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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3)(b) in Telangana Infectious Diseases Act, 1950

(b)A Magistrate may, in the case of the body of a person who has died while suffering from an infectious disease or in any other case in which he considers the immediate disposal of the dead body necessary, direct the body to be so disposed of, unless the friends or the relatives of the deceased undertake the disposal of the body within a time specified in the order.