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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2)(c) in Maharashtra Kidney Transplantation Act, 1982

(c)the form and the manner in which any authority for removal of kidneys under this Act may be given on behalf of the person having the control or, management of an approved institution by any officer or person designated in that behalf by the person having the control or management of the approved institution;