Section 28 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
28. Power to exempt.
- The State Government may exempt a genetic clinic, genetic laboratory or genetic counselling centre run by it or by any local authority from any or all of the provisions of this Act on the recommendation of the Authority to the effect that such an exemption is in public interest :Provided that the exemption shall not be made with regard to the minimum qualifications of persons, minimum equipment necessary, the standards to be maintained, and the code of conduct of persons working at the genetic clinics, genetic laboratories or genetic counselling centres.
