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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(2)The Licensing Authority or any officer authorised by him in this behalf shall have power to enter a licensed institution and to make a complete inspection thereof and of all registers relating thereto for the purposes of the Act, and the person-in-charge of the institution for the time being shall afford all reasonable facilities for such inspection.