LexSection 17A — Powers of Appropriate Authorities.
The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994
1 [17A. Powers of Appropriate Authorities. --The Appropriate Authority shall have the powers in respect of the following matters, namely:-- (a) summoning of any person who is in possession of any information relating to violation of the provisions of this Act or the rules made thereunder; (b) production of any document or material object relating to clause (a) ; (c) issuing search warrant for any place suspected to be indulging in sex selection techniques or pre-natal sex determination; and (d) any other matter which may be prescribed.]Open in Lexace · Ask the AI about this section