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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(5) in The Goa, Daman and Diu Public Health Act, 1985

(5)Without the permission of the Health Officer or a Magistrate, no person shall cause or permit to be carried in a public conveyance the dead body of any person who had died while suffering from a notified disease.