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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1)(b) in Telangana Transplantation of Human Organs Act, 1995

(b)a person who has given notice of not less than thirty days, in such manner, as may be prescribed, to the Appropriate Authority concerned, of the alleged offence and of his intention to make a complaint to the court.