Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(6) in The Orissa Anatomy Act, 1975 (6)When a post mortem or anatomical examination or dissection or surgical operation or any research work on the unclaimed body is over, the remains thereof, if any, shall be disposed of in the prescribed manner.
