Section 9(3A)(b) in The Transplantation Of Human Organs and Tissues Act, 1994

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Union of India - Subsection

Section 9(3A)(b) in The Transplantation Of Human Organs and Tissues Act, 1994

(b)the second donor has agreed to make a donation of his human organ or tissue or both before his death to such recipient, who is his near relative, but such donor is not compatible biologically as a donor for such recipient; then

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Union of India - Subsection

Section 9(3A)(b) in The Transplantation Of Human Organs and Tissues Act, 1994