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[Cites 0, Cited by 1] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(b) in The Transplantation Of Human Organs and Tissues Act, 1994

(b)a person who has given notice of not less than sixty days, in such manner as may be prescribed, to the Appropriate Authority concerned, of the alleged offence and of his intention to make a complaint to the Court.