Section 3(1) in Transplantation of Human Organs and Tissues Act, 2010
(1)Notwithstanding anything contained in any other law for the time being in force, a living donor who is not less than eighteen years of age, may, during his lifetime, voluntarily donate any organ or tissue of his body to any other living person genetically and legally related, who is a close blood relative and the donation of organ or part or tissue by such person for therapeutic purpose shall be regulated in the manner as may be prescribed. In the case of regenerative tissue, i.e. stem cells, there is no restriction of age between siblings.Explanation. - For the purpose of this section, the expression "close blood relative" means parent, son, daughter, sister, brother and includes spouse:Provided that transplantation shall be voluntary, genuinely motivated and without any duress or coercion.
