Section 5(1) in Maharashtra Kidney Transplantation Act, 1982
(1)If the person lawfully in possession of the body of a deceased person has reason to believe that an inquest or a postmortem examination may be required to be held in accordance with the provisions of any law for the time being in force, the authority for the removal of the kidneys shall not be given, except with the consent of the Coroner or any other officer performing similar, functions as the Coroner under any other law for the time being in force.
