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Union of India - Section

Section 25 in The Coroners Act, 1871

25. Procedure where death is found due to an act amounting to an offence.-

When the jury or a majority of the jury find that the death of the deceased person was occasioned by an act which amounts to an offence under any law in force in India, the Coroner shall immediately after the inquest forward a copy of the inquisition, together with the names and addresses of the witnesses, to the Commissioner of Police.