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 5A] [Entire Act] State of Maharashtra - Subsection Section 5A(2) in The Maharashtra Anatomy Act, 1949 (2)Pending such decision, the authorised officer shall take all reasonable care and steps to preserve the body of the deceased person from decay.
