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SC: Police Cannot Probe Offences under Pre-Conception & Pre-Natal Diagnostic Techniques Act - (21 Aug 2026)

LAW OF MEDICINE

Supreme Court held that police cannot independently register FIRs or investigate offences under the Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994. The Appropriate Authority must handle complaints, with police only assisting when required.

Tags : OFFENCE; PRE-CONCEPTION AND PRE-NATAL DIAGNOSTIC TECHNIQUES ACT; POLICE  

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