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Delhi HC: Minor Can Donate Organ in Exceptional Circumstances; No Complete Prohibition - (02 Apr 2020)

LAW OF MEDICINE

Delhi High Court has held that there is no complete embargo, under the Transplantation of Human Organs & Tissues Act, 1994, on minors from donating organs. The Court has held that the minors can only be allowed to donate organs in exceptional medical circumstances, in accordance with rules and when there's no potential risk to the said minor.

Tags : DELHI HIGH COURT   MINOR   DONATION OF ORGAN  

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