Section 8 in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
8. Savings.
(1)Nothing in the foregoing provisions of this Act shall be construed as rendering unlawful any dealing with the body or with any part of body of a deceased person if such dealing would have been lawful if this Act had not been passed.(2)Any authority for the removal of eyes from the body of a deceased person given in accordance with the provisions of this Act and any removal of eyes from the body of a deceased person in pursuance of such authority shall not be deemed to be an offence punishable under Section 297 of the Indian Penal Code, 1860 (No. 45 of 1960).
