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 21] [Entire Act] Union of India - Subsection Section 21(8) in The Immoral Traffic (Prevention) Act, 1956 (8)Where a license in respect of a protective home has been revoked under the foregoing sub-section such protective home shall cease to function from the date of such revocation.
