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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(2) in The East Punjab Children Act, 1949

(2)any person so appointed shall have power to enter the institution at all reasonable hours and to make a complete inspection thereof and of all registers relating thereto for the aforesaid purposes. Any person who obstructs him in the execution of his duties, shall be liable on conviction to a fine not exceeding fifty rupees.