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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)sufficient notice shall, in very instance, be given even when any premise can otherwise be entered without notice to enable the inmates of an apartment occupied by women to remove themselves to some part of the premises where their privacy shall not be disturbed; and