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

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(3)Every application for a licence under sub-section (2), shall be in such form as may be prescribed and shall be accompanied by such fee not exceeding three thousand rupees as may be prescribed.