TRANSPLANTATION OF HUMAN ORGANS ACT, 1994


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, APPLICATION AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 AUTHORITY FOR REMOVAL OF HUMAN ORGANS View Judgements
  4 REMOVAL OF HUMAN ORGANS NOT TO BE AUTHORISED IN CERTAIN CASES View Judgements
  5 AUTHORITY FOR REMOVAL OF HUMAN ORGANS IN CASE OF UNCLAIMED BODIES IN HOSPITAL OR PRISON View Judgements
  6 AUTHORITY FOR REMOVAL OF HUMAN ORGANS FROM BODIES SENT FOR POST MORTEM EXAMINATION FOR MEDICO LEGAL OR PATHOLOGICAL PURPOSES View Judgements
  7 PRESERVATION OF HUMAN ORGANS View Judgements
  8 SAVINGS View Judgements
  9 RESTRICTIONS ON REMOVAL AND TRANSPLANTATION OF HUMAN ORGANS View Judgements
  10 REGULATION OF HOSPITALS CONDUCTING THE REMOVAL, STORAGE OR TRANSPLANTATION OF HUMAN ORGANS View Judgements
  11 PROHIBITION OF REMOVAL OR TRANSPLANTATION OF HUMAN ORGANS FOR ANY PURPOSE OTHER THAN THERAPEUTIC PURPOSES View Judgements
  12 EXPLAINING EFFECTS, ETC., TO DONOR AND RECIPIENT View Judgements
  13 APPROPRIATE AUTHORITY View Judgements
  14 REGISTRATION OF HOSPITALS ENGAGED IN REMOVAL, STORAGE OR TRANSPLANTATION OF HUMAN ORGANS View Judgements
  15 CERTIFICATE OF REGISTRATION View Judgements
  16 SUSPENSION OR CANCELLATION OF REGISTRATION View Judgements
  17 APPEALS View Judgements
  18 PUNISHMENT FOR REMOVAL OF HUMAN ORGAN WITHOUT AUTHORITY View Judgements
  19 PUNISHMENT FOR COMMERCIAL DEALINGS IN HUMAN ORGANS View Judgements
  20 PUNISHMENT FOR CONTRAVENTION OF ANY OTHER PROVISION OF THIS ACT View Judgements
  21 OFFENCES BY COMPANIES View Judgements
  22 COGNIZANCE OF OFFENCES View Judgements
  23 PROTECTION OF ACTION TAKEN IN GOOD FAITH View Judgements
  24 POWER TO MAKE RULES View Judgements
  25 REPEAL AND SAVINGS View Judgements



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