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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(3) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(3)Where a complaint has been made under clause (b) of sub-section (1), the court may, on demand by such person direct the Appropriate Authority to make available copies of the relevant records in its possession to such person.