Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Telangana Infectious Diseases Act, 1950

(2)No person shall, without the sanction in writing of the Health Officer or of a person authorised by him in this behalf, retain in any premises (elsewhere than in a public mortuary) for more than twelve hours the body of any person who has died while suffering from an infectious disease.