Section 8(2) in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
(2)Any authority for the removal of eyes from the body of a deceased person given in accordance with the provisions of this Act and any removal of eyes from the body of a deceased person in pursuance of such authority shall not be deemed to be an offence punishable under Section 297 of the Indian Penal Code, 1860 (No. 45 of 1960).
