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[Cites 0, Cited by 0] [Section 106CB] [Entire Act]

State of Uttarakhand - Subsection

Section 106CB(iii) in Uttarakhand Panchayati Raj Act, 2016

(iii)sufficient notice shall in every instance be given even when, any premises may otherwise be entered without notice to enable the inmates of an apartment appropriated for females to remove to some part of the premises where their privacy need not be disturbed, and