Section 13D in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
13D. State Registry.
- The Government shall maintain a registry of the donors and recipients of human organs and tissues and such registry shall have such information as may be prescribed to an ongoing evaluation of the scientific and clinical status of human organs and tissues.] [Substituted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
