Section 9(3A)(b) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

[Cites 0, Cited by 0] [Section 9(3A)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3A)(b) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997

(b)the second donor has agreed to make a donation of his human organ or tissue or both before his death to such recipient, who is his near relative, but such donor is not compatible biologically as a donor for such recipient ; then

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 9(3A)(b) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997