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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Union of India - Subsection

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

(m)recipient means a person into whom any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] is, or is proposed to be, transplanted;