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 Gujarat - Section Section 5 in The Gujarat Anatomy Act, 2011 5. Doubt or dispute as near relative to be referred. - If any doubt or dispute arise whether a person is a near relative of the deceased, the matter shall, be referred to the Executive Magistrate and his decision shall be final and conclusive.
