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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Kidney Transplantation Act, 1982

(2)Any authority for the removal of kidneys given in accordance with the provisions of this Act shall not be deemed to be in contravention of the provisions of section 297 of the Indian Penal Code.