Section 24(2)(o) in The Transplantation of Human Organs Act, 1994

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

Union of India - Subsection

Section 24(2)(o) in The Transplantation of Human Organs Act, 1994

(o)the manner in which a person is required to give notice to the Appropriate Authority of the alleged offence and of his intention to make a complaint to the court, under clause (b) of sub-section (1) of section 22; and

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Union of India - Subsection

Section 24(2)(o) in The Transplantation of Human Organs Act, 1994