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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in The Gujarat Anatomy Act, 2011

(1)Where a person, under treatment in a hospital dies of natural death in such hospital and his body is unclaimed, the authority in-charge of such hospital shall, with the least practicable delay report the fact to the authorised officer and such officer shall then hand over, in the manner as may be prescribed, the unclaimed body to the authority in-charge of an approved institution for the purpose of conducting anatomical dissection and teaching.