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] [Section 315] [Entire Act] State of Odisha - Subsection Section 315(4) in Orissa Municipal Rules, 1953 (4)The bodies of patients dying in hospital from natural causes shall be handed over to friends of the deceased for disposal. Should no relative or friend claim the body within 24 hours the body shall be disposed of under local arrangement.
