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 28(4)] [Section 28] [Entire Act] State of Tamilnadu - Subsection Section 28(4)(c) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888 (c)The licensee shall provide separate and reasonably sufficient accommodation for women.