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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2)(f) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002

(f)two Women Members from the two Houses of the State Legislature of whom one shall be an elected member of the Legislative Assembly; and (g) an officer, not below the rank of an Additional Secretary or equivalent of the Government, In-charge of Family Welfare, who shall be the Member-Secretary, ex-officio.