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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(vi) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002

(vi)the terms and conditions subject to which a person may be appointed to the Advisory Committee and the procedure to be followed by such committee under sub-section (2) of section 18;