Section 18(1) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
(1)No person shall open any Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic, including Clinic, Laboratory or Centre having Ultrasound/Imaging machine/Clinic capable of undertaking determination of sex of foetus, after the commencement of this Act, unless such Centre, Laboratory or Clinic is duly registered separately or jointly under this Act.
