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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2)(e) in Andhra Pradesh Women's Commission Act, 1998

(e)procedure for inspection of prisons, police stations, lock-ups, sub-jails, rescue homes or other places of custody where women are kept as prisoners, or otherwise or shelters for women or other places run by the Government or any of its agencies including agencies receiving aid from the Government for the purpose of offering rescue or shelter to women or hostels intended for women or girls run by any person and such other places wherein unfair practice to women or girls complained of or for holding of enquiries about the treatment that women or girls are subjected to at such places: