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State of Tamilnadu - Section

Section 8 in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987

8. Preservation and deposit of kidneys removed from dead bodies.

- After the removal of kidneys from the body of a deceased person, the registered medical practitioner shall take such steps as may be prescribed for the preservation of the kidneys so removed and deposit the same in such Government Kidneys Bank as may specified in the rules.