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 15] [Entire Act] State of Haryana - Subsection Section 15(d) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976 (d)remove a corpse or part of a corpse, which has been kept or used for purposes of dissection otherwise than in a closed receptacle, or vehicle;
