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

Union of India - Subsection

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

(a)The Central or the State Appellate Authority shall hear the parties on receipt of the appeal and shall intimate the date of hearing which shall be seven days before the date of hearing, by email or courier at the address mentioned in the appeal.