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

Union of India - Subsection

Section 2(1)(c) in Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Rules, 2018

(c)"high burden district" means a district which has-
(i)more than one percent prevalence among antenatal care in Sentinel Surveillance; or
(ii)more than five percent prevalence among high-risk population in Sentinel Surveillance; or
(iii)HIV positivity of more than national average among general clients in Integrated Counselling and Testing Centre notified by the appropriate authority under the Central Government from time to time;