Section 24(2)(b) in The Transplantation Of Human Organs and Tissues Act, 1994

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Transplantation Of Human Organs and Tissues Act, 1994

(b)the form and the manner in which a brain-stem death is to be certified and the conditions and requirements which are to be satisfied for that purpose under sub-section (6) of section 3;

(ba)[ the conditions for nomination of a surgeon or a physician and an anaesthetist or intensivist to be included in the Board of medical experts under the proviso to clause (iii) of sub-section (6) of section 3;] [Inserted by Act 18 of 2011, Section 20.]

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Union of India - Subsection

Section 24(2)(b) in The Transplantation Of Human Organs and Tissues Act, 1994