Section 2(f) in The Transplantation Of Human Organs and Tissues Act, 1994
(f)donor means any person, not less than eighteen years of age, who voluntarily authorises the removal of any of his [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] for therapeutic purposes under sub-section (1) or sub-section (2) of section 3;
