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State of Gujarat - Section

Section 10 in The Bombay Anatomy Act, 1949

10. Rules.

(1)The [State] [Section 7 was substituted for the original by Bombay 44 of 1959, Section 7.] Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2)Without prejudice to the generality of the provisions of sub-section (1) such rules may prescribe the period within which a near relative shall claim the body of a deceased person.