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

State of Punjab - Subsection

Section 5(2) in The Punjab Anatomy Act, 1963

(2)Where a person dies in a hospital, other than a hospital referred to in sub-section (1), or in a prison and his body is unclaimed, the authorities in charge of such hospital or prison shall with the least practicable delay report the fact to the authorised officer and such officer shall hand over the unclaimed body to the authorities in charge of an approved institution for any purpose specified in sub-section (1).