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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(iii) in The Jammu and Kashmir Housing Board Act, 1976

(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 females to remove themselves to some part of the premises where their privacy will not be disturbed,