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 5] [Entire Act] State of Maharashtra - Subsection Section 5(2) in Hyderabad City Coroner's Act, 1330 Fasli (2)If the Superintendent of Jail fails to send for the Coroner, he shall, on conviction before a Magistrate, be liable to fine which may extend to five hundred rupees.
