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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Gujarat - Subsection

Section 220(3) in The Gujarat Municipalities Act, 1963

(3)Any person who buries or otherwise, disposes of any corpse in any such place, after the date specified in the said notification for closure of the same shall be punished with fine which may extend to two hundred rupees.