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[Cites 0, Cited by 0] [Section 106CA] [Entire Act]

State of Uttarakhand - Subsection

Section 106CA(5) in Uttarakhand Panchayati Raj Act, 2016

(5)Should a person bury or burn, or cause or permit to be buried for burnt, a corpse contrary to the provisions of this section, he shall be liable upon conviction to a fine which may extend to fifty rupees as may be prescribed.Inspection, entry, search, etc.