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

State of Maharashtra - Subsection

Section 5B(3) in The Maharashtra Anatomy Act, 1949

(3)Subject to the provisions of sub-sections (4) and (5) of this section, the removal and use of the whole body or any part of a body in accordance with an authority given in pursuance of this section shall be lawful and shall be sufficient warrant for the removal of the body or any part thereof and its use for the purposes of this Act.