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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(3)The Appropriate Authority, the Central Government, the State Government, and the Government/Administration of the Union Territory may publish periodically lists of registered [Genetic Counselling Centres, Genetic Laboratories, Genetic Clinics, Ultrasound Clinic and Imaging Centres] [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).] and findings from the reports and other information in their possession, for the information of the public and for use by the experts in the field.