Section 9(6) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(6)If, after the inquiry and after giving an opportunity to the applicants of being heard, the Authorisation Committee is satisfied that the applicants have not complied with the requirements of this Act and the rules made thereunder, it shall, for reasons to be recorded in writing, reject the application for approval.Chapetr III Regulation of Hospitals
