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State of Manipur - Section

Section 6 in Manipur Anatomy Act, 2015

6. Dispute on near relative.

(1)If any doubt or dispute arises whether a person is or is not a near relative or a personal friend of the deceased for the purpose of section 4, the matter shall be referred to the concerned District Magistrate of the district where the death body is found or to any Judicial Magistrate of First Class.
(2)Pending such decision, the body of the deceased person shall be preserved from decay in such manner as may be prescribed.