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State of Maharashtra - Section

Section 4 in The Maharashtra Anatomy Act, 1949

4. Power of State Government to authorise officers to act under Section 5. —

The State Government may, by notification in the Official Gazette, authorise for the area in which this Act comes into force or any part thereof, one or more officers to whom a report shall be made under section 5 and who shall be competent to act under the said section.