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[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of Gujarat - Subsection

Section 326(j) in The Gujarat Provincial Municipal Corporations Act, 1949

(j)after bringing or causing to be brought to a burning ground any corpse or part of a corpse, fail to burn or cause the same to be burnt within six hours from the time of the arrival thereof at such ground;