Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act] State of Tamilnadu - Subsection Section 9(4)(b) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014 (b)where such appeal has been preferred but the order of cancellation or suspension is upheld, from the date of the appellate order.