On and from the commencement of this Act,-- (a) no Genetic Counselling Centre or Genetic Laboratory or Genetic Clinic shall conduct or cause to be conducted in its Centre, Laboratory or Clinic, pre-natal diagnostic techniques including ultrasonography, for the purpose of determining the sex of a foetus; (b) no person shall conduct or cause to be conducted any pre-natal diagnostic techniques including ultrasonography for the purpose of determining the sex of a foetus; 1 [(c) no person shall, by whatever means, cause or allow to be caused selection of sex before or after conception.]Open in Lexace · Ask the AI about this section
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