Section 22(1) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
(1)No person, organization, Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic, including Clinic, Laboratory or Centre having Ultrasound Machine capable of undertaking determination of sex of foetus shall issue or cause to be issued any advertisement in any manner regarding facilities of prenatal determination of sex and preconception sex selection available at such Centre, Laboratory, Clinic or any other place.
