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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(1)(c) in The Punjab Town Improvement Act, 1922

(c)Even when any premises may otherwise be entered without notice, reasonable warning and facility to withdraw shall be given to any female, not appearing in public, according to the customs of the country.