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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(5) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006

(5)The appropriate authority shall maintain a permanent record of applications for grant of renewal of certificates of registration as specified in Form-H, letters of intimation of every change of employee, place, address and equipment installed shall also be preserved as permanent record.