Section 21 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
21. Appeal.
The Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic may, within thirty days from the date of receipt of the order of suspension or cancellation of registration passed by the Appropriate Authority under section 20, prefer an appeal against such order to--(i)the Central Government, where the appeal is against the order of the Central Appropriate Authority; and(ii)the State Government, where the appeal is against the order of the State Appropriate Authority, in the prescribed manner.
