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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(1)(vi) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(vi)[ take immediate action for filing appeal, revision or other proceeding in higher courts in case of order of acquittal within a period of thirty days but not later than fifteen days of receipt of the order of acquittal] [Inserted by Notification No. G.S.R. 119 (E) dated 24.2.2014]