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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(k) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

(k)inspect or cause to be inspected a jail, remand home, women's institutions or other places of custody where women are kept as prisoners or otherwise and take up with the concerned authorities for remedial action, if found necessary;