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[Cites 0, Cited by 0] [Section 489(1)] [Section 489] [Entire Act]

State of Kerala - Subsection

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

(d)convey or cause to be conveyed a corpse or part thereof to a burial or burning ground and not cause the burial or burning of the same to commence within six hours after its arrival at such place; or