Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(a) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(a)the manner in which and the conditions subject to which any donor may authorize removal, before his death of any human organ of his body under sub-section (1) of section 3;
(aa)[ the human organs or tissues or both in respect of which duty is cast on registered medical practitioner, the manner of obtaining documentation for authorisation under clause (i) of sub-section (1A) of section 3 ; [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
(ab)the manner of making the donor or his relative aware under clause (ii) of sub-section (1A) of section 3 ;
(ac)the manner of informing the Human Organ Removal Centre under clause (iii) of sub-section (1A) of section 3 ;
(ad)the date from which duties mentioned in sub-section (1A) are applicable to registered medical practitioner working in a unregistered hospital under sub-section (1B) of section 3 ;
(ae)the qualifications and experience of a technician under the proviso to sub-section (4) of section 3 ;]