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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in THE SURROGACY (REGULATION) ACT, 2021

(2)A person associated with it by the State Board under sub-section (1) shall have a right to take Part in - the discussions relevant to that purpose, but shall not have a right to vote at a meeting of the State Board and shall not be a member for any other purpose.