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[Cites 0, Cited by 0] [Section 19A(3)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(3)(a) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(a)An appeal against the order of suspension or cancellation of registration passed by the Central Appropriate Authority or the Union territory Appropriate Authority shall lie with the Central Appellate Authority .