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 2] [Entire Act] State of Manipur - Subsection Section 2(f) in The Manipur Anatomy Act, 1974 (f)"Unclaimed body" means the body of a person who dies in a hospital, prison or public place which has not been claimed by any person interested within such time as may be prescribed.
