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Bombay High Court Rejects Criminal Proceedings under PCPNDT Act - (25 Aug 2015)

Bombay HC while rejecting proceeding initiated against two doctors, charged under Pre-Conception Pre-Natal Diagnostic Techniques (PCPNDT) Act, has held that radiologist are not liable to maintain details in Form F.It is pure clerical work and doctor can't be prosecuted for non-maintenance of it.

Tags : BOMBAY HIGH COURT  PCPNDT ACT  

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