Section 24(2)(c) in The Transplantation Of Human Organs and Tissues Act, 1994

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(c) in The Transplantation Of Human Organs and Tissues Act, 1994

(c)the form and the manner in which any of the parents may give authority, in the case of brain-stem death of a minor, for the removal of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] under sub-section (7) of section 3;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24(2)(c) in The Transplantation Of Human Organs and Tissues Act, 1994