Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(ii) in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982

(ii)after the expiry of two hours from the time of death of the concerned person, in cases where the facility for cold storage of the dead body is available in the hospital, prison, nursing home or other like institution.