Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Odisha - Subsection Section 9(2) in The Orissa Corneal Grafting Act, 1960 (2)Any authority for the removal of eyes given in accordance with the provisions of this Act shall not be deemed to be an act in contravention of Section 297 of the Indian Penal Code.
