Section 10(6) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(6)All case related records, forms of consent, laboratory results, microscope pictures, sonographic plates or slides, recommendations and letters shall be preserved by the Genetic Counselling, Centre, Genetic Laboratory, Genetic Clinic, Imaging Centre for a period of two years from the date of completion of counselling, prenatal diagnostic procedure or prenatal diagnostic tests as the case maybe. In the event of any legal proceedings, the records shall be preserved till final disposal of legal proceedings or till the expiry of the.said period of two years whichever is earlier.
