Section 2 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
2. Definitions
In these rules, unless the context otherwise requires,(a)"Act" means Jammu and Kashmir Preconception and Prenatal Sex Selection /Determination (Prohibition and Regulation) Act 2002.(b)"Employee" means a person working in or employed by a Genetic Laboratory or a Genetic Clinic or an Ultrasound' Clinic or an Imaging Centre and includes those working on part time, contractual, honorary or on any other basis ;(c)"Form" means a Form appended to these rules ;(d)"Section" means a section of the Act.(e)Words and expressions used in these rules but not defined herein shall have the meanings as assigned to them in the Act.
