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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1)(l) in Himachal Pradesh State Commission For Women Act, 1996

(l)inspect or cause to be inspected a jail, remand home, women's institution or other places of custody where women are kept as prisoners or otherwise, and take up with the concerned authorities such matters for remedial action as found necessary ;