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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(iv) in Bihar Coal Mining Area Development Authority Rules, 1988

(iv)Reasonable notice shall be given in every case to enable the inmates of any apartment apportioned to women to remove to some part of the premises where privacy may be preserved, due regard being paid, so far as may be compatible with the exigencies of the purpose of entry, to the social and religious usages of the occupants of the premises.