Section 16(1) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(1)The appropriate Authority may, suo moto or on complaint, issue a notice to any [hospital or Tissue Bank, as the case may be] [Substiuted 'hospital' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] to show cause why its registration under this Act should not be suspended or cancelled for the reasons mentioned in the notice.
