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All. HC: No Authority to Additional Chief Medical Officer to File Complaint Under PCPNDT Act - (28 Mar 2024)

CRIMINAL

Allahabad High Court has held that the Additional Chief Medical Officer is not an appropriate authority and has no authority to file a complaint for any offence committed under the provisions of the Pre-Conception & Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (PCPNDT).

Tags : ALLAHABAD HIGH COURT   APPROPRIATE AUTHORITY   CHIEF MEDICAL OFFICER  

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