Section 24(2) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(2)Where a complaint has been made under clause (b) of sub-section (1) the Court may, on demand by such a person direct the Authority or the State Vigilance Committee or the District Vigilance Committee to make available the relevant records in its possession to that person :Provided that the Authority or Committee concerned may refuse to make any such record available to such person if the same is, in its opinion, against the public interest.
