Section 22(1)(a) in The Transplantation Of Human Organs and Tissues Act, 1994

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

Union of India - Subsection

Section 22(1)(a) in The Transplantation Of Human Organs and Tissues Act, 1994

(a)the Appropriate Authority concerned, or any officer authorised in this behalf by the Central Government or the State Government or, as the case may be, the Appropriate Authority; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 22(1)(a) in The Transplantation Of Human Organs and Tissues Act, 1994