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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 28 in The Coroners Act, 1871 28. Warrant for disposal.- When the proceedings are closed, or before, if it be necessary to adjourn the inquest, the Coroner shall give his warrant for the disposal of the body on which the inquest has been taken.
