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Transplantation of Human Organs Act, 1994 1. Short title, applications and commencement (1) This Act may be called the Transplantation of Human Organs Act, 1994. (2) It applies, in the first instance, to the whole of the States of Goa, Himachal Pradesh and Maharashtra and to all the Union territories and it shall also apply to such other State which adopts this Act by resolution passed in that behalf under clause (1) of article 252 of the Constitution. (3) It shall come into force in the States of Goa, Himachal Pradesh and Maharashtra and in all the Union territories on such date1 as the Central Government may, by notification appoint and in any other State which adopts this Act under clause (1) of article 252 of the Constitution, on the date of such adoption; and any reference in this Act to the commencement of this Act shall, in relation to any State or Union territory, means the date on which this Act comes into force in such State or Union territory.    |
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