Section 3(3) in Maharashtra Kidney Transplantation Act, 1982
(3)An authority given under the provisions of this section in respect of any deceased person shall be sufficient warrant for the removal of the kidneys from the body and their use for the purposes aforesaid; but no such removal shall be effected except by a registered medical practitioner working in an approved institution or by a registered medical practitioner (being a person possessing qualifications in surgery recognised under any law for the time being in force) approved in writing by the State Government or by an officer authorised by it in this behalf, who has satisfied himself by a personal examination of the body that life is extinct.
