Section 24(2)(d) in The Transplantation Of Human Organs and Tissues Act, 1994

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Union of India - Subsection

Section 24(2)(d) in The Transplantation Of Human Organs and Tissues Act, 1994

(d)the form in which authority for the removal of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from an unclaimed dead body may be given by the person in charge of the management or control of the hospital or prison, under sub-section (1) of section 5;

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Union of India - Subsection

Section 24(2)(d) in The Transplantation Of Human Organs and Tissues Act, 1994