Section 3(1A)(i) in The Transplantation Of Human Organs and Tissues Act, 1994

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Union of India - Subsection

Section 3(1A)(i) in The Transplantation Of Human Organs and Tissues Act, 1994

(i)to ascertain from the person admitted to the Intensive Care Unit or from his near relative that such person had authorised at any time before his death the removal of any human organ or tissue or both of his body under sub-section (2), then the hospital shall proceed to obtain the documentation for such authorisation in such manner as may be prescribed;

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Union of India - Subsection

Section 3(1A)(i) in The Transplantation Of Human Organs and Tissues Act, 1994