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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2)(a) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021

(a)“assisted reproductive technology” with its grammatical variations and cognate expressions, means all techniques that attempt to obtain a pregnancy by handling the sperm or the oocyte outside the human body and transferring the gamete or the embryo into the reproductive system of a woman;