Section 5(2) in Arunachal Pradesh Anatomy Act, 2017
(2)Without prejudice to the provision of sub-section -(1), such person interested may authorize the removal of whole body or any part of the body for use for the purposes specified in sub-section (1) unless he has reason to believe -(i)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deceased had expressed an objection to his body or any part thereof being so dealt with after his death, and had not withdrawn such objection; or(ii)That any near relative of the deceased refused to the explanation of clause (iv) of section 2 objects to the body being so dealt with.
