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 258] [Entire Act] State of Tripura - Subsection Section 258(b) in Tripura Municipal Act, 1994 (b)carry a cropse or part of a corpse without having the same decently covered or without taking such precautions to prevent risk of infection or injury to the community health as the Municipality may, by public notice from time to time require ;
