Section 9(3A)(a) in The Transplantation Of Human Organs and Tissues Act, 1994

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Union of India - Subsection

Section 9(3A)(a) in The Transplantation Of Human Organs and Tissues Act, 1994

(a)any donor has agreed to make a donation of his human organ or tissue or both before his death to a recipient, who is his near relative, but such donor is not compatible biologically as a donor for the recipient; and

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Union of India - Subsection

Section 9(3A)(a) in The Transplantation Of Human Organs and Tissues Act, 1994