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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Rajasthan - Subsection

Section 277(2) in Rajasthan Municipalities Act, 2009

(2)Whoever removes a corpse to a burial or burning ground by a route other than the route prescribed therefore shall be punishable with a fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.