Section 18(2) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(2)Where any person convicted under sub-section (1) is a registered medical practitioner, his name shall be reported by the Appropriate Authority to the State Medical Council for taking necessary action including the removal of his name from the register of the Council for a period of [two years] [Substituted 'two years' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] for the first offence and permanently for the subsequent offence.
