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[Cites 0, Cited by 0] [Section 129A] [Entire Act]

State of Gujarat - Subsection

Section 129A(4) in Gujarat Prohibition Act, 1949

(4)If the person produced is a female, such examination shall be carried out by, and the blood shall be collected by or under the supervision of, a female registered medical practitioner authorised by general or special order, by the State Government in this behalf, and any examination of the body, or collection of blood, of such female shall be carried out or made with strict regard to decency.