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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006

(2)The appropriate authority or any person in his office authorized in this behalf, shall acknowledge receipt of the application for registration in the acknowledgement slip provided at the bottom of Form 'A' immediately if delivered at office of the appropriate authority, nor/not than the next working day if received by post.