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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(4)(a) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(a)where an appeal has not been preferred under section 10 against the order of cancellation or suspension, immediately on the expiration of the period prescribed for such appeal;