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

State of Rajasthan - Subsection

Section 5(i) in The Rajasthan Corneal Grafting Act, 1982

(i)if the person empowered to give such authority has reason to believe that an inquest may be required to be held on the body of the deceased in accordance with the provisions of any law for the time being in force; or