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 279] [Entire Act] State of Rajasthan - Subsection Section 279(2) in Rajasthan Municipalities Act, 2009 (2)In such case the corpse shall be disposed of, so far as may be possible, in a manner consistent with the religious tenets of the deceased as far as they may be ascertained.
