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[Cites 0, Cited by 0] [Section 4A(4)] [Section 4A] [Entire Act]

State of Meghalaya - Subsection

Section 4A(4)(ii) in Meghalaya Anatomy Act, 2017

(ii)Until after twenty-four hours notice,(to be reckoned from the time of such death) to the Executive magistrate of the intended removal of the body; or