Section 15(1) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(1)The Appropriate Authority shall, after holding an inquiry and after satisfying itself that the applicant has complied with all the requirements of this Act and the rules made thereunder, [grant to the hospital or to the Tissue Bank, as the case may be] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] a certificate of registration in such form, for such period and subject to such conditions as may be prescribed.
