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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2) in The East Punjab Children Act, 1949

(2)Every certified school shall, at lease once in every six months, be inspected by the Chief Inspector of certified schools or by an Inspector or Assistant Inspector:Provided that where any such school is for the reception of girls only and such inspection is not made by the Chief Inspector, the insection shall, where practicable, be conducted by a woman.