Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 7 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006

7. Certificate of registration shall be non-transferable

— In the event of change of ownership, change of management as or on ceasing to function as Genetic Counselling, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic, Imaging Centre, both copies of the certificates of registration shall be surrendered to the appropriate authority.In the event of change of ownership or change of management of the Genetic Counselling, Genetic Laboratory, Genetic Clinic, Genetic Ultrasound, the new' owner or manager of such Centre shall apply afresh for grant of certificate of registration.