Section 14A(3) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(3)No Tissue Bank shall be registered under this Act unless the Appropriate authority is satisfied that such Tissue Bank is in a position to provide such specialised services and facilities, possess such skilled manpower and equipments and maintain such standards as may be prescribed.] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
