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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3)(b) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976

(b)no part of the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall remain unconsumed unless in any case the rules or custom of religion demand that the whole or a portion of corpse shall be thrown into the river;