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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2)(s) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021

(s)“State Board” means a State Assisted Reproductive Technology and Surrogacy Board to be constituted under sub-section (1) of section 24 of the Surrogacy Act;