Section 16A(2)(f) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

[Cites 0, Cited by 0] [Section 16A(2)] [Section 16A] [Entire Act]

(f)ten members to be appointed by the State Government out of which two each shall be from the following categories:—

(i)eminent social scientists and legal experts;

(ii)eminent women activists from non-governmental organisations or otherwise;

(iii)eminent gynaecologists and obstetricians or experts of stri-roga or prasuti-tantra;

(iv)eminent paediatricians or medical geneticists;

(v)eminent radiologists or sonologists;

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