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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2)(b) in Transplantation of Human Organs and Tissues Act, 2010

(b)an aggrieved person who has given notice of not less than fifteen days, in such manner as may be prescribed, to the Monitoring Authority, of the alleged offence and of his intention to lodge a complaint.