Section 50(1)(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

(b)to Assistant Superintendent Shelters by the District Probation officer but the Chief Inspector will be informed before the leave is availed.

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