Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Madhya Pradesh - Subsection Section 93(2) in The M.P. Public Health Act, 1949 (2)To ensure privacy for the female occupants and regard for social and religious usage, due notice as may appear reasonable to the Inspecting Officer shall be given to the occupier of the premises.
