Section 50(2)(z) in THE SURROGACY (REGULATION) ACT, 2021

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(z) in THE SURROGACY (REGULATION) ACT, 2021

(z)the other powers of appropriate authority under clause (d) of sub-section (1) of section 37;

(za)the particulars of the details of registration of surrogacy clinics, cancellation of registration, etc., in such format under sub-section (2) of section 37;

(zb)the manner of giving notice by a person under clause (b) of sub-section (1) of section 44;

(zc)the period up to which records, charts, etc., shall be preserved under sub-section (1) of section 46;

(zd)the manner in which the seizure of documents, records, objects, etc., shall be made and the manner in which seizure list shall be prepared and delivered under sub-section (1) of section 47; and

(ze)any other matter which is to be, or may be, or in respect of which provision is to be made by rules.

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Union of India - Subsection

Section 50(2)(z) in THE SURROGACY (REGULATION) ACT, 2021