Legal Document View

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
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(k) in The Bihar State Commission for Women Act, 1999

(k)inspect or cause to be inspected a jail, remand homes, women's institution or other place of custody where women are kept as prisioners or otherwise, and take up with the concerned authorities for remedial action, if found necessary;