Section 19A(8)(c) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

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Union of India - Subsection

Section 19A(8)(c) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(c)If the appellant fails to appear before the Central Appellate Authority or the State Appellate Authority on the specific date, the appeal may be dismissed for default:

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Union of India - Subsection

Section 19A(8)(c) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996