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The Assisted Reproductive Technology (Regulation) Act, 2021

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Section 5, [Omitted.]. (sections)
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Section 53, [Repealed.] (sections)
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Section 2, [Repealed.]. (sections)
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Section 52, [Repealed.]. (sections)
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Section 51, Applicability of Act to guardians already appointed by Court. (sections)
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Section 42, Appointment of successor to guardian dead, discharged or removed (sections)
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Section 18, Appointment or declaration of Collector in virtue of office. (sections)
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Section 16, Appointment or declaration of guardian for property beyond jurisdiction of the Court. (sections)
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Section 15, Appointment or declaration of several guardians. (sections)
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Section 21, Capacity of minors to act as guardians. (sections)
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Section 41, Cessation of authority of guardian. (sections)
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Section 23, Control of Collector as guardian (sections)
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Section 49, Costs. (sections)
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Section 9, Court having jurisdiction to entertain application. (sections)
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Section 4, Definitions (sections)
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Section 40, Discharge of guardian. (sections)
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Section 27, Duties of guardian of property. (sections)
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Section 24, Duties of guardian of the person. (sections)
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Section 20, Fiduciary relation of guardian to ward (sections)
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Section 48, Finality of other orders. (sections)
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