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 5B(2)] [Section 5B] [Entire Act] State of Maharashtra - Subsection Section 5B(2)(a) in The Maharashtra Anatomy Act, 1949 (a)that the deceased had expressed an objection to his body or any part thereof being so dealt with after his death, and had not withdrawn such objection; or