Section 3(1) in Goa, Daman and Diu (Authority for the use of Eyes for Therapeutic Purposes) Act, 1980
(1)If any person had, either in writing or orally, in the presence of two or more witnesses (at least one of whom is a near relative of such person) unequivocally authorised, at any time before his death, the use of his eyes, after his death, for therapeutic purposes (such person being hereinafter referred to in this section as the "donor"), the person lawfully in possession of the dead body of the donor shall, unless he has any reason to believe that the donor had subsequently revoked the authorisation aforesaid, grant, to the medical practitioner referred to in sub-section (2), all reasonable facilities for the removal, for therapeutic purposes, of the eyes from the dead body of the donor.
