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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Gujarat - Subsection

Section 5A(1) in The Bombay Anatomy Act, 1949

(1)If any doubt or dispute arises as to whether a person claiming the body of a deceased person under Section 5 is a near relative of the deceased or not the matter shall be referred [***] to the Executive Magistrate or such officer as may be appointed in this behalf by the State Government and his decision shall be final and conclusive.