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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in Hyderabad Children Protection Act

(1)No section of this Act shall apply to any orphanage, school, hostel or any other similar institution which is recognised by Government for the purposes of this Act :Provided that, the religion (if known) of any orphan or waif admitted to such institution shall not be changed until he reaches the age of 16 years.