Section 18(3) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(3)[ Any person who renders his services to or at any hospital and who conducts, or associates with or helps in any manner in the removal of human tissues without authority, shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to five lakh rupees.] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
