Section 9(1C) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(1C)No human organs or tissues or both shall be removed from the body of a mentally challenged person before his death for the purpose of transplantation.Explanation. - For the purpose of this sub-section, -(i)the expression "mentally challenged person" includes a person with mental illness or mental retardation, as the case may be ;(ii)the expression "mental illness" includes dementia, schizophrenia and such other mental condition that makes a person intellectually disabled ;(iii)the expression "mental retardation" shall mean a condition of arrested or incomplete development of mind of a person which is specially characterized by sub-normality or intelligence.]
