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[Cites 0, Cited by 4] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(b) in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994

(b)a person who has given notice of not less than thirty days in the manner prescribed, to the Appropriate Authority, of the alleged offence and of his intention to make a complaint to the court. Explanation.-- For the purpose of this clause," person" includes a social organisation.