Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 315] [Entire Act] State of Odisha - Subsection Section 315(3) in Orissa Municipal Rules, 1953 (3)In case a patient in any injure or poison case die, or in case a hospital patient die from unnatural causes, the Medical Officer shall inform the Police at once in order that due investigation may be made.
