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 212D] [Entire Act] State of West Bengal - Subsection Section 212D(a) in The Howrah Municipal Corporation Act, 1980 (a)if the case of death is known to be a dangerous disease, the information as aforesaid shall be given within twelve hours of its occurrence;
