Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(1) in The Maharashtra 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.