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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(5) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006

(5)In case of non-completion of search and seizure operation, the appropriate authority or the officer authorized in this behalf may make arrangement by way of mounting a guard or sealing of the premises of the Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic or Imaging Centre for safe keeping, listing and removal of documents, records, books or any other material object to be seized and prevent any tampering with such documents, records, books or any other material object.