Section 24(2)(e) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

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State of Jammu-Kashmir - Subsection

Section 24(2)(e) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(e)the steps to be taken for the preservation of the human organ removed from the body of any person, under section 7;

(ea)[ the manner of removal of human organs or tissues or both from the body of a minor before his death for transplantation under sub-section (1B) of section 9 ; [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]

(eb)the composition of the Authorisation Committees under sub-section (4) of section 9 ;]

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State of Jammu-Kashmir - Subsection

Section 24(2)(e) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997