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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021

(3)In the exercise of its functions under this Act, the State Board shall give such directions or pass such orders as directed by the National Board.C. THE NATIONAL ASSISTED REPRODUCTIVE TECHNOLOGY AND SURROGACY REGISTRY AND THE APPROPRIATE ASSISTED REPRODUCTIVE TECHNOLOGY AND SURROGACY AUTHORITY