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State of Maharashtra - Section

Section 5D in The Maharashtra Anatomy Act, 1949

5D. Authority to remove body, etc., when body is lying in approved institution. —

In the case of a body lying in any hospital, nursing home or other institution, any authority for the removal of the body or any part thereof under section 5B may be given on behalf of the person having the control or management thereof by any officer or person designated for that purpose by the first-mentioned person.