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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(5) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006

(5)On receipt of the renewed certificate of registration in duplicate or on receipt of communication of rejection of application for renewal both copies of the earlier certificates of rejection shall be surrendered immediately to the appropriate authority by the Genetic Counselling Centre Genetic Clinic, Ultrasound Clinic or a Genetic Centre.