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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(3)(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)A Magistrate may, in the case of the body of a person who has died while suffering from a notified disease, or in any other case in which he considers the immediate disposal of the body necessary, direct the body to be so disposed off, unless the friends or the relatives of the deceased undertake the disposal of the body within a time specified in the order.