Report No. 206
Annexure
The Coroners Bill, 2008
Chapter I
Preliminary
1. This Act may be called the Coroners Act, 2008.
2. It extends to the whole of India.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 206 Annexure The Coroners Bill, 2008 Chapter I Preliminary 1. This Act may be called the Coroners Act, 2008. 2. It extends to the whole of India. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
