Section 16A(2)(g) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

[Cites 0, Cited by 0] [Section 16A(2)] [Section 16A] [Entire Act]

(g)an officer not below the rank of Joint Director in charge of Family Welfare, who shall be the Member Secretary, ex officio.

Legal Document View