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

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Union of India - Subsection

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

(a)the manner in which and the conditions subject to which any donor may authorise removal, before his death, of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] 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 Act 18 of 2011, Section 20.]

(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 Retrieval 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 subsection (1B) of section 3;

(ae)the qualifications and experience of a technician under the proviso to subsection (4) of section 3;]

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Union of India - Subsection

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