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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002

(2)The Government may, after affording reasonable opportunity of being heard to the Appropriate Authority and the Appellant, pass such orders as it may deem fit.