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State of Jharkhand - Section

Section 4 in Bihar Corneal Grafting Act, 1960

4. Authority when not to be given.

- Authority for removal of eyes under Section 3 shall not be given:-
(i)if the person empowered to give such authority has reason to believe that an inquest may be required to be held on the body; or
(ii)after the body has been removed to the burial or cremation ground for the purpose of burial or cremation.