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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(1)Any person who fails to obtain a licence under section 5 or 6, shall be punishable with imprisonment which may extend to two years and with fine which may extend to fifty thousand rupees.