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[Cites 0, Cited by 0] [Section 19A(2)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(2)(a) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(a)The State Government may, by notification in the Official Gazette, appoint a State Appellate Authority for the whole State, for the purpose of appeal against the order of State Appropriate Authority.