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

State of Jharkhand - Subsection

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

(b)the Chief Medical Officer may prohibit any person from retaining or selling clothes taken from the bodies of person, who have died of cholera, pox or any other epidemic disease cause any such clothes to be destroyed;