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[Cites 0, Cited by 1] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Transplantation Of Human Organs and Tissues Act, 1994

(2)If, after the inquiry and after giving an opportunity to the applicant of being heard, the Appropriate Authority is satisfied that the applicant has not complied with the requirements of this Act and the rules made thereunder, it shall, for reasons to be recorded in writing, reject the application for registration.