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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(2) in U.P. Children Act, 1951

(2)Every approved school shall, at least once in six months, be inspected by the Chief Inspector of approved schools or by an inspector or assistant inspector provided that where any such school is for the reception of girls only and such inspection is not made by the Chief Inspector, the inspection shall, where practicable, be conducted by a woman.