Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(3) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021 (3)The appropriate authority shall, within a period of one month of registration being granted under this section, intimate such registration to the State Board.
