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State of Himachal Pradesh - Section

Section 4 in Himachal Pradesh Corneal Grafting Act, 1964

4. Authority when not to be given.

- The authority for the removal of the eyes shall not be given under section 3 if the person empowered to give such authority has reason to believe that an inquest may be required to be held on the body in accordance with the provisions of any law for the time being in force in that behalf.