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] State of Maharashtra - Section Section 8 in Hyderabad City Coroner's Act, 1330 Fasli 8. Permission for funeral. - The Coroner shall after examining the corpse and taking down full particulars there, grant permission for its funeral.
