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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(ii) in The Gujarat Anatomy Act, 2011

(ii)If the death appears to be natural death to the police inquest the unclaimed body may be handed over to the Anatomy Department of the approved institute without performing post-mortem, Whether the unclaimed body is suitable for embalming and can be used for anatomical dissection and teaching purpose shall be decided by a senior officer of the Anatomy Department.