Section 20 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
20. Substitution of new section for section 24.-
For section 24 of the principal Act, the following section shall be substituted, namely:-" 24. Presumption in the case of conduct of pre- natal diagnostic techniques.- Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872 ), the court shall presume unless the contrary is proved that the pregnant woman was compelled by he husband or any other relative, as the case may be, to undergo pre- natal diagnostic technique for the purposes other than those specified in sub- section (2) of section 4 and such person shall be liable for abetment of offence under sub- section (3) of sec ion 23 and shall be punishable for the offence specified under that section.".
