(1)If any person at any time before his death had Expressed an intention in writing in the presence of two of more witnesses, that his or her body or any part of his or her body be given to an approved institution for being used after his death for the purpose of conducting anatomical examination and dissection or other similar purpose, any person interested may, unless he has reason to believe that the said intention was subsequently revoked, authorize the removal of the dead body or such part thereof to any approved institution for use in accordance with the intention.
