Section 3(4) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(4)The authority given under sub-section (1) or sub-section (2) or, as the case may be, sub-section (3) shall be sufficient warrant for the removal, for therapeutic purposes of the human organ, but no such removal shall be made by any person other than the registered medical practitioner.[Provided that a technician possessing such qualifications and experience, as may be prescribed, may enucleate a cornea.] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
