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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 12 in The Transplantation of Human Organs Act, 1994

12. Explaining effects, etc., to donor and recipient.—

No registered medical practitioner shall undertake the removal or transplantation of any human organ unless he has explained, in such manner as may be prescribed, all possible effects, complications and hazards connected with the removal and transplantation to the donor and the recipient respectively.