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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1)(c) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(c)that the management of the hostel, lodging house or home for women and children is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral and physical well being of the inmates;