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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(1)An application for a licence shall be made to the Licensing Authority in the prescribed form by the proprietor or the manager or a women's or children's institution.