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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Uttar Pradesh - Subsection

Section 285(5) in The U.P. Municipalities Act, 1916

(5)Should a person bury or burn, or cause or permit to be buried or burnt, a corpse, contrary to the provisions of this section, he shall be liable upon conviction to a fine which may extend to [five hundred] [Substituted by U.P. Act No. 26 of 1964.] rupees.