Section 8(2) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(2)Neither the grant of any facility or authority for the removal of any human organ from the body of a deceased person in accordance with the provisions of this Act nor the removal of any human organ from the body of a deceased person in pursuance of such authority shall be deemed to be an offence punishable under section 297 of the Ranbir Penal Code.
