Section 3(3) in The Transplantation Of Human Organs and Tissues Act, 1994
(3)Where no such authority as is referred to in sub-section (2), was made by any person before his death but no objection was also expressed by such person to any of his [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] being used after his death for therapeutic purposes, the person lawfully in possession of the dead body of such person may, unless he has reason to believe that any near relative of the deceased person has objection to any of the deceased persons [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] being used for therapeutic purposes, authorise the removal of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] of the deceased person for its use for therapeutic purposes.
