Section 9(1) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(1)Every person who is running a genetic clinic, genetic laboratory or genetic counselling centre and is engaged, either partly or exclusive, in pre-natal diagnostic techniques for the purpose specified in sub-section (2) of section 4 shall, within sixty days from such date as the State Government may, by notification, appoint in this behalf being a date not earlier than the date of the constitution of the Authority make an application to the Authority for the registration of such genetic clinic, genetic laboratory or genetic counselling centre, as the case may be.
