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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(5) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006

(5)Grant of certificate of registration or rejection of application for registration shall be communicated to the applicant as specified in Form-B of Form-C, as the case may be, within a period of ninety days from the date of receipt of application for registration.