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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bihar Corneal Grafting Act, 1960

(3)An authority given under the provisions of this section in respect of any deceased person shall be sufficient warrant for the removal of the eyes from the body and their use for the purpose aforesaid; but no such removal shall be effected except by a recognised registered medical practitioner who has satisfied himself by a personal examination of the body that life is extinct.