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State of Haryana - Section

Section 37 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

37. Period spent in hospital, [Section 23(2)(g)].

- When an inmate is sent to a Government mental hospital or as an indoor patient to a civil hospital, the period spent by her in such hospitals and in going there and return therefrom shall be deemed to be part of the period of her detention or stay in the protective home.