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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(3) in Karnataka Police Act, 1963

(3)All such rules shall be subject to the condition of previous publication for a period of not less than two months and shall be made after consultation with the Health Officer of the area concerned or other prescribed officer of the Department of Public Health.Explanation. - For the purpose of this section, a place set apart for the disposal of the dead means a place set apart for such purpose under any custom, usage or law for the time being in force.