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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Meghalaya - Subsection

Section 4A(3) in Meghalaya Anatomy Act, 2017

(3)Subject to the provisions of sub-section (4) and (5), the removal and use of the whole body or any part of a body in accordance with an authority given in pursuance of this section shall be lawful, and shall be sufficient warrant for the removal of the body or any part thereof and it's use for the purposes of this Act.