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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Meghalaya - Subsection

Section 4A(2)(a) in Meghalaya Anatomy Act, 2017

(a)That the deceased had expressed an objection to his body or any part thereof being so dealt with after his death, and had not withdrawn such objection; or