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 249] [Entire Act] State of Tripura - Subsection Section 249(a) in Tripura Municipal Act, 1994 (a)require any person having charge of the corpse to carry the same to mortuary for being disposed of in accordance with law: or
