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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982

(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.