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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(1)(b) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(b)[ procure the certified copy of the order of conviction as soon as possible and in the case of conviction of the doctors, the certified copy of the order of conviction shall be submitted within seven days of the receipt of copy of the order of conviction] [Inserted by Notification No. G.S.R. 119 (E) dated 24.2.2014]