Section 32(2)(v) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

(v)the period intervening between any two meetings of the Advisory Committee under the proviso to sub-section (8) of section 17;

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