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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(5)(b) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(b)The manager or resident manager shall, comply with every direction of the Health Inspector, in respect of -
(i)the isolation or removal of any person suffering or suspected to be suffering from an infectious disease;
(ii)cleansing and disinfection of the hostel, lodging house or home for women and children, or of any bedding, linen, blankets or other articles used by such person; and
(iii)any measures necessary for the prevention or reduction of any infection of the hostel, lodging house or home for women and children or amongst the inmates thereof.