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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(5) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

(5)When an inmate is removed for treatment to a civil hospital, no charges shall be made against the protective home for the treatment and diet given to the inmate in the hospital.