(2)Without prejudice to the provisions of sub-section (1) such person interested may authorize the removal of the whole body or any part from the body for use for the purposes specified in sub-section (1) unless he has reasons to believe, -(a)that the deceased had expressed an objection to his body or any part thereof being so dealt with after his death, and had not withdrawn such objection; or(b)that any near relative of the deceased referred to the explanation to clause (d) of section 2 objects to the body being so dealt with.
