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 5] [Entire Act] State of Bihar - Subsection Section 5(6) in The Bihar Anatomy Act, 1961 (6)When post-mortem examination or anatomical dissection of, or practice of operative surgery on, an unclaimed body is over, remains thereof, if any, shall be disposed of in the prescribed manner.
