Section 14(3) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(3)[No hospital (including Human Organ Retrieval Centre)] [Substiuted 'No hospital' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] shall be registered under this Act unless the Appropriate Authority is satisfied that such hospital is in a position to provide such specialized services and facilities, possess such skilled manpower and equipments and maintains such standards as may be prescribed.
