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

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State of Jammu-Kashmir - Subsection

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

(b)the form and the manner in which a brain-stem death is to be certified and the conditions and requirements which are to be satisfied for that purpose under sub-section (6) of section 3;

(ba)[ the conditions for nomination of a surgeon or a physician and an anaesthetist or intensivist to be included in the Board of medical experts under the proviso to clause (iii) of subsection (6) of section 3;] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]

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State of Jammu-Kashmir - Subsection

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