Section 4(1)(b) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

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Union of India - Subsection

Section 4(1)(b) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(b)give a notice to the occupier, within fifteen days from the date of publication of the list under clause (a), to either demolish the insanitary latrine or convert it into a sanitary latrine, within a period of six months from the date of commencement of this Act:

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Union of India - Subsection

Section 4(1)(b) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013