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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in THE SURROGACY (REGULATION) ACT, 2021

(1)The State Board shall meet at such places and times and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at its meetings) as may be specified by the regulations:Provided that the State Board shall meet at least once in four months.