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 257] [Entire Act] State of Tripura - Subsection Section 257(2) in Tripura Municipal Act, 1994 (2)Disposal of a corpse in contravention of sub-section (1) shall be an offence for which punishment may extend to six months imprisonment or fine which may extend to one thousand rupees or both.
