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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(3) in The M.P. Public Health Act, 1949

(3)If any woman who, according to custom, does not appear in public, is removed to any such hospital or place,-
(i)the removal shall be effected in such a way as to preserve her privacy; and
(ii)special accommodation in accordance with the custom aforesaid shall be provided for her in such hospital or place.