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Delhi HC Cancels Qualification Clause in Law Against Sex Determination Tests - (19 Feb 2016)

Delhi High Court has struck down a clause in Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994, laying down post-graduate qualification for sonologists and imaging specialists on the ground that no such qualification is recognised by the Medical Council of India.

Tags : DELHI HIGH COURT   SEX DETERMINATION TESTS  

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