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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Medical Termination Of Pregnancy Rules, 2003

(1)One member of the district level committee shall be the Gynecologist/Surgeon/Anaesthetist and other members from the local medical profession, non-governmental organisations, and Panchayati Raj Institution of the district:Provided that one of the members of the committee shall be a woman.