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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982

(3)After removal of the eyes from the body of a deceased person the medical practitioner shall keep it in such receptacle for preservation, as may be prescribed, before its delivery to the Eye Bank or an institution approved by the State Government.Explanation. - In this section "registered medical practitioner" means a medical practitioner who possesses a postgraduate qualification in Ophthalmology or who possesses a certificate showing that he has received training in enucleation procedure in the Ophthalmology department of an institution approved or notified by the State Government.