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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in Maharashtra Kidney Transplantation Act, 1982

(2)The Coroner or such other officer referred to in sub-section (1) may give, direction, either before or immediately after the death of a person, that his consent to the removal of the kidneys from the body of the person after the death of the person is not required.