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[Cites 0, Cited by 2] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Transplantation of Human Organs Act, 1994

(1)Any person who renders his services to or at any hospital and who, for purposes of transplantation, conducts, associates with, or helps in any manner in, the removal of any human organ without authority, shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to ten thousand rupees.