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

State of Maharashtra - Subsection

Section 7(3) in The Maharashtra Kidney Transplantation Rules, 1989

(3)The approved institution and the Coroner shall produce such register whenever required by the State Government or by any officer authorised by it in this behalf.Form 'A'[See rule 3(1)]Donor CardName .................... (name of donor)In the hope that I may help others, I Shri ............................. Resident of ........................... express a request, to take effect soon after my death, for anatomical gift of my Kidneys, if medically acceptable, be used for therapeutic purposes i.e. for transplantation. The words and marks below indicate my desires.I hereby, willingly donate my kidneys for the therapeutic purposes i.e. for transplantation.My blood group is ..................Date of birth of donor ..............Place: ................Date: .................Signature /Thumb impression of the donorWe the undersigned witnesses, hereby declare that this card is signed by the donor and by us in presence of each other.Name, signature and full Address of the witness: