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State of Madhya Pradesh - Section

Section 103 in Criminal Courts - Rules and Orders

103.

When there is any doubt as to the cause of death, or when death is said to have been suicidal, or it appears that homicide or any other offence has been committed or when for any other reason a police officer considers it expedient to do so, he should forward the dead body to the medical officer appointed to hold post mortem examinations in the particular area in which the police station concerned is situated. For very special reasons which must always be stated, the police may send a dead body to the Civil Surgeon from any area.Note. - All officers in charge of police stations should be kept informed of the medical officer to whom dead bodies should be sent for postmortem examination.