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[Cites 0, Cited by 0] [Section 19A(2)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(2)(b) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(b)The State Appellate Authority shall consist of the Principal Secretary, Health and Family Welfare or an officer not below the rank of the State Appropriate Authority as notified by the State Government.