Section 14(4) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(4)[ No hospital shall be registered under this Act, unless the Appropriate Authority is satisfied that such hospital has appointed a transplant coordinator having such qualifications and experience as may be prescribed.] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
