Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1)(c) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(c)No place including a hospital registered under sub-section (1) of section 15 shall be used or cause to be used by any person for the removal, storage or transplantation of any human organ except for therapeutic purposes; [and] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]