Section 6(3) in Transplantation of Human Organs and Tissues Act, 2010
(3)On the commencement of this Act the [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] shall on the recommendation of the Monitoring Authority, by notification in the official Gazette, publish the list of medical institutions and hospitals as recognized medical institutions and hospitals for practice of operative surgery in transplantation of human organs and tissues. The [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] may revise the list from time to time.
