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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(9) in The Prisons Act, 1894

(9)(in cases where a post-mortem examination is made) an account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required.
[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 and Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 15, Cl. (7), the words or Medical Subordinate shall be deleted.Bombay Act 45 of 1959, Section 5 (w.e.f. 21-9-1959); Act 23 of 1959, Section 2 (w.e.f. 1-6-1959).
Jailer