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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(i) in The Transplantation Of Human Organs and Tissues Act, 1994

(i)the other measures as the Appropriate Authority shall undertake in performing its functions under clause (vi) of sub-section (3) of section 13;
(ia)[ the qualifications of medical experts and the terms and conditions for appointment to Advisory Committee under sub-sections (2) and (3) of section 13A; [Inserted by Act 18 of 2011, Section 20.]
(ib)the power of the Appropriate Authority in any other matter under clause (d) of section 13B;
(ic)the manner of establishment of a National Human Organs and Tissues Removal and Storage Network and Regional Network and functions to be performed by them under section 13C;
(id)the information in the national registry of the donors and recipients of human organs and tissues and all information under section 13D;]