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[Cites 0, Cited by 0] [Section 290] [Entire Act]

State of Assam - Subsection

Section 290(2) in Gauhati Municipal Corporation Act, 1971

(2)When such conveyances have been provided it shall not be lawful without the sanction of the Medical Officer of Health, to carry any such person or dead body in or for any such person to cause himself to be carried in, any other public conveyance.