Section 19A(8)(b) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

[Cites 0, Cited by 0] [Section 19A(8)] [Section 19A] [Entire Act]

(b)The appellant may present in person or through his duly authorised legal representative, at the time of hearing of the appeal.

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