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Report No. 135 450K. Place of detention.- Where a woman in arrested and there are no suitable arrangements in the locality for keeping for in custody in a place of detention exclusively meant for woman, she shall be sent to an institution established and maintained for the reception, care, protection and welfare of women or children, licensed under the Women's and Children's Institutions (Licensing) Act, 1956 or an institution recognised by the State Government as far as practicable except in cases where any special law requires that she should be sent to a protective home or other place of detention authorized for the purposes of such special law. (See paras. 2.14 and 2.19)    |
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