Section 8A in Maharashtra Kidney Transplantation Act, 1982
8A. [Offences and penalties. - Any person who,-
(a)authorises or causes another person to authorise the removal of a kidney or kidneys;(b)removes or causes another person to remove a kidney or kidneys;(c)Transplants or causes another person to transplant a kidney or kidneys removed;in contravention of the provisions of this Act, shall, on conviction, be liable to be punished with imprisonment for a term which may be extend to three years or with fine which may extend to rupees five thousand or with both.] [Section 8A was inserted by Maharashtra 9 of 1992, Section 2.]
