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] [Entire Act] State of Gujarat - Section Section 3 in The Bombay Anatomy Act, 1949 3. [Doubt or dispute as to near relative to be referred to Coroner or authorised officer.] Deleted by Bombay 44 of 1959, Section 4.
