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Union of India - Section

Section 9 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021

9. Establishment of National Registry of clinics and banks.

The Central Government may, within a period of ninety days from the date of commencement of this Act, by notification, establish for the purposes of this Act and Surrogacy Act, a Registry to be called the National Assisted Reproductive Technology and Surrogacy Registry.