Section 7(2)(e) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

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

(e)ten members to be appointed by the Central Government, two each from amongst—

(i)eminent medical geneticists;

(ii)eminent gynaecologist and obstetrician or expert of stri-roga or prasuti-tantra.;

(iii)eminent paediatricians;

(iv)eminent social scientists; and

(v)representatives of women welfare organisations;

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