Section 8(2) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(2)Without prejudice to the generality of the provisions contained in sub-section (1), the State Board, taking into account the recommendations, policies and regulations of the National Board, shall—(a)co-ordinate the enforcement and implementation of the policies and guidelines for assisted reproduction; and(b)such other powers and functions as may be prescribed.
