Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

(4)Women or girls found to be suffering from any general disease shall be kept, as far as possible, separate from the other inmates of the protective home. Women or girls suffering from minor ailments shall be treated by the Medical Officer of the protective home. If any woman or girl is suffering from serious illness, she shall be taken to the nearest hospital for admission and a report shall immediately be sent to the District Superintendent of Police and to the nearest Magistrate. A copy of the report shall be simultaneously sent to the Chief Inspector.