Section 9(3) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(3)Subject to the provisions of section 5, every person who is running a genetic clinic, genetic laboratory or genetic counselling centre and is engaged in pre-natal diagnostic techniques for the purpose specified in sub- section (2) of section 4 on the date appointed under sub-section (1) shall cease to carry out any pre-natal diagnostic techniques on the expiry of six months from such date unless he has already made an application for registration and certificate of registration has been granted to him before that date in respect of such clinic, laboratory or centre.
