Section 23 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
23. Insertion of new section 31A.-
After section 31 of the principal Act, the following section shall be inserted, namely:-" 31A. Removal of difficulties.-(1)If any difficulty arises in giving effect to the provisions of the Pre- natal Diagnostic Techniques (Regulation and Prevention of Misuse) Amendment Act, 2002 , the Central Government may, by order published in the Offici l Gazette, make such provisions not inconsistent with the provisions of the said Act as appear to it to be necessary or expedient for removing the difficulty: Provided that no order shall be made under this section after the expiry of a period of three years from the date of commencement of the Pre- natal Diagnostic Techniques (Regulation and Prevention of Misuse) Amendment Act, 2002 .(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.".
