- In this Act, unless there is anything repugnant in the subject or context:-(a)"Approved institution" means a hospital or a medical or teaching institution for therapeutic purpose approved by the State Government for the purposes of this Act;(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 includes 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:Explanation. - The expression "lineal and collateral consanguinity" shall have the meanings assigned to them in the Indian Succession Act, 1925 (39 of 1925).(c)"Prescribed" means prescribed by rules made under this Act;(d)"Recognised" means recognised for the purposes of this Act in such manner as may be prescribed;(e)"Registered medical practitioner" means a practitioner practising any system of medicine and recognised as a registered medical practitioner under any law for the time being in force in India; and(f)"Unclaimed body" means the body of a deceased person who has no near relative or which has not been claimed by any of his near relatives within such time as may be prescribed.
