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

State of Meghalaya - Subsection

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

(iv)If the person interested has reason to believe the an inquest or a postmortem examination of such body may be required to be held, in accordance with the provisions of any law for the time being of force, the authority for the removal of the body or any part thereof shall not be given under this section except with the consent of the authority empowered to hold an inquest or order postmortem under such law.