Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(15) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013 (15)After the expiry of the period under sub-rule (9), the local authority shall have the premises of the occupier of insanitary latrine inspected.
