Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 488] [Entire Act] State of Punjab - Subsection Section 488(a) in The Punjab Municipal Act, 1999 (a)require any person having charge of the corpse to convey the same to mortuary and thereafter to be disposed of in accordance with law; or
