Section 4 in Maharashtra Kidney Transplantation Act, 1982
4. Authority for removal of kidneys within one hour after death.
(1)Notwithstanding anything contained in any other law for the time being in force, it shall be lawful for the person empowered to give authority for the removal of the kidneys under section 3 to authorise removal of the kidneys from the body of the deceased person within one hour after such person has been declared dead by any registered medical practitioner.(2)The date and time of death shall be certified by the registered medical practitioner, who attends the donor at his death or where there is no such, practitioner, by any other registered medical practitioner who is called upon to do so. But any such practitioner so certifying shall not participate in the procedures for removing or transplanting the kidneys.
