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 302] [Entire Act] State of Haryana - Subsection Section 302(b) in Haryana Municipal Corporation Act, 1994 (b)prohibit the removal of corpses from the place where death occurred except for the purpose of being burnt, burried for from being conveyed to a mortuary.
