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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1)(b) in THE SURROGACY (REGULATION) ACT, 2021

(b)a person including a social organisation who has given notice of not less that fifteen days in the manner prescribed, to the appropriate authority, of the alleged offence and of his intention to make a complaint to the court.