Section 45 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
45. Application of other laws not barred.
The provisions of this Act shall be in addition to, and not in derogation of, the provisions of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (57 of 1994) and the Clinical Establishment (Registration and Regulation) Act, 2010 (23 of 2010) or of any other law for the time being in force.
