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)(i) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(i)the other measures as the Appropriate Authority shall undertake in performing its functions under clause (iv) of sub-section (2) 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 Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
(ib)the power of the Appropriate Authority in any other matter under clause (d) of section 13B ;
(ic)the manner of establishment of a State 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 registry of the donors and recipients of human organs and tissues and all information under section 13D ;]