Section 24(2)(o) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(o) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(o)the manner in which a person is required to give notice to the Appropriate Authority of the alleged offence and of his intention to make complaint to the court, under clause (b) of sub-section (1) of section 22; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 24(2)(o) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997