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[Cites 0, Cited by 0] [Section 16A(2)] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(2)(a) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

(a)the Minister in charge of Health and Family welfare in the State, who shall be the Chairperson, ex officio;