Section 2(b) in The Bihar Corneal Grafting Act, 1960
(b)"near relative", in relation to a deceased person, means any of the following relatives of the deceased, namely, wife, husband, parent, son, daughter, brother and sister and including any other person who is related to the deceased-(i)by lineal or collateral consanguinity within six degrees in lineal or collateral relationship; or(ii)by marriage either with the deceased or with any relative specifically mentioned in this clause or with any other relative within the aforesaid degrees;
