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[Cites 0, Cited by 0] [Section 269(1)] [Section 269] [Entire Act]

State of Bihar - Subsection

Section 269(1)(b) in The Bihar Municipal Act, 2007

(b)carry a corpse, or a part of a corpse, along any street without having or keeping such corpse or part of a corpse decently covered or without taking such precautions to prevent risk of infection or injury to the community health as the Chief Municipal Officer may, by notice, from time to time, think fit to require,