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[Cites 0, Cited by 0] [Section 269(1)] [Section 269] [Entire Act]

State of Bihar - Subsection

Section 269(1)(c) in The Bihar Municipal Act, 2007

(c)carry, except when no other route is available, a corpse or part of a corpse along any street on which the carrying of copse is prohibited by notice issued by the Chief Municipal Officer in this behalf,