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[Cites 0, Cited by 0] [Section 4A(4)] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(4)(ii) in The Karnataka Anatomy Act, 1957

(ii)until after twenty-four hours notice, (to be reckoned from the time of such death) to the Executive Magistrate of the intended removal of the body or;