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6. Authority for removal of 4[human organs or tissues or both] from bodies sent for post-mortem examination for medico-legal or pathological purposes. Where the body of a person has been sent for post-mortem examination (a) for medico-legal purposes by reason of the death of such person having been caused by accident or any other unnatural cause; or (b) for pathological purposes, 1. The word "and" omitted by Act 16 of 2011, s. 6 (w.e.f. 10-1-2014). 2. Ins. by s. 6, ibid. (w.e.f. 10-1-2014). 3. Subs. by s. 4, ibid., for "human organ" (w.e.f. 10-1-2014). 4. Subs. by s. 4, ibid., for "human organs" (w.e.f. 10-1-2014). the person competent under this Act to give authority for the removal of any 1[human organ or tissue or both] from such dead body may, if he has reason to believe that such 1[human organ or tissue or both] will not be required for the purpose for which such body has been sent for post-mortem examination, authorise the removal, for therapeutic purposes, of that 1[human organ or tissue or both] of the deceased person provided that he is satisfied that the deceased person had not expressed, before his death, any objection to any of his 2[human organs or tissues or both] being used, for therapeutic purposes after his death or, where he had granted an authority for the use of any of his 2[human organs or tissues or both] for therapeutic purposes, after his death, such authority had not been revoked by him before his death.    |
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