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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(c) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021

(c)the records maintained under clause (a) shall be maintained for at least a period of ten years, upon the expiry of which the clinic and bank shall transfer the records to a central database of the National Registry: