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[Cites 0, Cited by 14] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Transplantation Of Human Organs and Tissues Act, 1994

(1)Save as otherwise provided in sub-section (3), no human organ removed from the body of a donor before his death shall be transplanted into a recipient unless the donor is a near relative of the recipient.