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[Cites 0, Cited by 0] [Section 19A(8)] [Section 19A] [Entire Act]

Union of India - Subsection

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

(d)The Central Appellate Authority or the State Appellate Authority may, if sufficient cause is shown, at any stage of appeal, grant time to the parties or to any of them and may from time to time adjourn the hearing of the appeal for reasons to be recorded in writing.