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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in Transplantation of Human Organs and Tissues Act, 2010

(2)On the death of a donor referred to in sub-section (1), any close relative of the deceased shall inform the Evaluation Committee about the deceased and cause the removal of the human organ or tissue in accordance with the authorization.