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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(c) in The Goa, Daman and Diu Public Health Act, 1985

(c)sufficient notice shall in every case by given to enable the inmates of any apartment appropriated to women to withdraw to some part of the premises where their privacy may be preserved; and