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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Anatomy Act, 1975

(2)Where a person dies in a hospital other than a hospital referred to in Sub-section (1), or in a prison, and his body is unclaimed, the authorities in charge of such hospital or prison shall, with the least practicable delay, report the fact to the Authorised Officer who shall hand over the unclaimed body to the authorities in charge of an approved institution for any of the purposes specified in Sub-section (1).