Section 10(1)(c) in The Transplantation Of Human Organs and Tissues Act, 1994

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Union of India - Subsection

Section 10(1)(c) in The Transplantation Of Human Organs and Tissues Act, 1994

(c)no place including a hospital registered under sub-section (1) of section 15 shall be used or cause to be used by any person for the removal, storage or transplantation of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] except for therapeutic purposes, and

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Union of India - Subsection

Section 10(1)(c) in The Transplantation Of Human Organs and Tissues Act, 1994