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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(a) in The Orissa Eyes (Authority for Use for Therapeutic Purposes) Act, 1985

(a)"near relative", in relation to a deceased person, means any person related to him as spouse, parent, son, daughter, brother or sister and includes any other person who is related to him-
(i)by lineal consanguinity within three degrees or collateral consanguinity within six degrees, or
(ii)by marriage with any of the relatives aforesaid;