Section 18(1) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(1)Any person who renders his services to or at any hospital and who, for purposes of transplantation, conducts, associates with, or helps in any manner, in the removal of any human organ without authority, shall be punishable with imprisonment for a term which may extend to [ten years and with fine which may extend to twenty lakh rupees] [Substituted 'five years and with fine which may extend to ten thousand rupees.' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
