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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

State of Goa - Subsection

Section 328(1)(c) in The City of Panaji Corporation Act, 2002

(c)notwithstanding any power to enter any premises conferred upon municipal officers by this Act or any rule or bye-law made thereunder, sufficient notice of such entry shall in every instance be given to enable the inmates of any apartment appropriated to women to withdraw to some part of the premises where their privacy need not be disturbed;