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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 298(1)(d) in Arunachal Pradesh Municipal Act, 2007

(d)remove corpse or part of a corpse, which has been kept or used for purpose of dissection, otherwise than in a closed receptacle or vehicle.