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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in The Bihar Anatomy Act, 1961

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the time within which the body of a deceased person may be claimed;
(b)the manner of preserving dead-bodies; and
(c)any other matter that may be, or is required to be, prescribed.