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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019

(b)"Appropriate authority" means, unless otherwise notified, the National AIDS Control Organisation in the case of the Central Government and Punjab State AIDS Control Society in the case of Government of Punjab;