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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3)(b) in The M.P. Public Health Act, 1949

(b)A Magistrate may, in the case of the body of a person who has died while suffering from an infectious disease, or in any other case in which he considers the immediate disposal of the body necessary, direct the body to be so disposed of unless the friends or the relatives of the deceased undertake the disposal of the body within a time specified in the order.