Section 9(1) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(1)Save as otherwise provided in sub-section (3), no [human organs] [Substituted 'human organ' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] 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.
