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 488] [Entire Act] State of Kerala - Subsection Section 488(3) in Kerala Municipality Act, 1994 (3)After the expiry of the period specified in such notice no person shall bury, burn or otherwise dispose of a corpse at such place.
