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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Madhya Pradesh - Subsection

Section 281(3) in The M.P. Municipal Corporation Act, 1956

(3)No owner, driver or person in charge of a public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as aforesaid any such dead body in contravention of sub-section (1).