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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(1)(iii) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(iii)sufficient notice shall, in every instance be given even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to women to remove themselves to some part of the premises where their privacy will not be disturbed;