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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(f) in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002

(f)ten members to be appointed by the State Government out of which two each shall be from the following categories,-
(i)eminent social scientists and legal experts;
(ii)eminent women activists from non- governmental organisations or otherwise;
(iii)eminent gynaecologists and obstetricians or experts of stri- roga or prasuti- tantra;
(iv)eminent paediatricians or medical geneticists;
(v)eminent radiologists or sonologists;