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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4)(a) in Telangana Infectious Diseases Act, 1950

(a)If any person dies in a hospital or a place of temporary accommodation for the sick while suffering from an infectious disease and the Health Officer certifies that in his opinion it is desirable, in order to prevent the spread of infection, that the body should not be removed from such hospital or place except for the purpose of being taken direct to burial or burning ground or a crematorium for being forthwith buried or cremated, no person shall remove the body from the hospital or place except for such a purpose.