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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1)(b) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(b)No medical practitioner or any other person shall conduct, or cause to be conducted or aid in conducting by himself or through any other person, any activity relating to the removal, storage or transplantation of any human organ at a place other than a place registered under this Act; [***] [Omitted 'and' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]