Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in The Bihar Anatomy Act, 1961

(3)Where a person, having no permanent place of residence in the area where his death has taken place, dies in any public place in such area and his body is unclaimed, it shall be lawful for the authorised officer to take possession of the unclaimed body and hand it over to the authority in charge of an approved institution for the purpose specified in sub-section (1).