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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976

(1)No person shall without the written sanction of the Municipal Medical Officer of Health, retain in any place other than a public mortuary, for more than twelve hours, the body of any person who was died while suffering from a dangerous disease.