Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Tamilnadu - Subsection Section 5A(v) in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964 (v)No compensation amount shall be paid from the State funds for the donor in case of transplantation of kidney or any other vital parts of the body.
