Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 1 in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985

1.

(a)These rules shall be applicable for the working and management of the Central After-care Homes for Women and District After-care Shelters established in the State and to any other similar institution established by the State Government from time to time.
(b)These rules shall come into force from the date of its publication in the Orissa Gazette and shall substitute the existing rules.