Section 2(h) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(h)"Hospital" includes a nursing home, clinic, medical centre, medical or teaching institution for therapeutic purposes and other like institution;(ha)[ "Human Organ Retrieval Centre" means a hospital, - [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](i)which has adequate facilities for treating seriously ill patients who can be potential donors of organs in the event of death ; and(ii)which is registered under sub-section (1) of section 14 for retrieval of human organs ;(hb)"minor" means a person who has not completed the age of eighteen years ;]
