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Union of India - Section

Section 12 in The Coroners Act, 1871

12. Summoning jury.-

On receiving notice of any death mentioned in section 8, the Coroner shall summon five, seven, nine, eleven, thirteen or fifteen respectable persons to appear before him at a time and place to be specified in the summons, for the purpose of inquiring when, how and by what means the deceased came by his death.Inquest may be on Sunday.- Any inquest under this Act may be held on a Sunday.