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[Cites 0, Cited by 16] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(b) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

(b)when appointed for any part of the State or the Union territory, of such other rank as the State Government or the Central Government, as the case may be, may deem fit.