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

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Union of India - Subsection

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

(e)the steps to be taken for the preservation of the [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] 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 Act 18 of 2011, Section 20.]

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

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Union of India - Subsection

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