Section 2(1)(e) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

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Union of India - Subsection

Section 2(1)(e) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(e)“insanitary latrine” means a latrine which requires human excreta to be cleaned or otherwise handled manually, either in situ, or in an open drain or pit into which the excreta is discharged or flushed out, before the excreta fully decomposes in such manner as may be prescribed:

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Union of India - Subsection

Section 2(1)(e) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013