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Union of India - Section

Section 4 in The Women's And Children's Institutions (Licensing) Act, 1956

4. Application for licence.

Every person desiring to establish an institution shall make an application to the licensing authority in such form and containing such particulars as may be prescribed:Provided that a person maintaining an institution at the commencement of this Act shall be allowed a period of three months from such commencement to make an application for a licence.