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 118(1)] [Section 118] [Entire Act] Union of India - Subsection Section 118(1)(d) in Cantonments Act, 1924 (d)having charge of a corpse fails to bury, burn or otherwise lawfully dispose of the same within twenty-four hours after death; or