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

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Union of India - Subsection

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

(b)"appropriate authority" means;

(i)the National AIDS Control Organisation in case of Central Government; and

(ii)the State AIDS Control Society in case of State Government;