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 2] [Entire Act] State of Bihar - Subsection Section 2(a) in The Bihar Anatomy Act, 1961 (a)"approved institution" means a hospital or a medical or teaching institution approved by the State Government as an institution for conducting post-mortem examination, anatomical dissection and practice of operative surgery;
