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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(h) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(h)"Home" means and includes -
(i)Home for rescued Women,
(ii)Aftercare Home for Men and Women,
(iii)Protective Home as established or declared by the State Government under section 21 of the Act.