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State of Haryana - Section

Section 28 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

28. Escape and recapture of inmates of protective homes [Section 23(2)(g)].

(1)The Superintendent shall give immediate notice of the escape or recapture of any inmate of the home to -
(a)the Chief Inspector,
(b)the nearest Police Station, and
(c)the District Magistrate.
(2)On receipt of a notice of escape under sub-rule (1), the Officer-in- charge of the Police Station shall take necessary steps to recapture the inmate and to bring her back to the home from which she escaped.