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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(a) in Bihar Coal Mining Area Development Authority Rules, 1988

(a)no person shall dispose of the corpse of any person who had died of Cholera, Pox or any other epidemic disease except by burning or burial at one of the burning ghats or burial grounds approved by the C. M. O. without the permission of the Chief Medical Officer;