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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(1) in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

(1)The State Government may, at any time, order an inmate of a protective home to be discharged either absolutely or on such conditions as it approves. In the event of a breach of any such conditions, the inmate shall be liable to be arrested and brought back to the home.