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[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(1)(a) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(a)The Central Government may, by notification in the Official Gazette, appoint a Central Appellate Authority for each of the Union territories, for the purpose of hearing appeal against the order of the Central Appropriate Authority or the Union territory Appropriate Authority.