Section 19(2) in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
(2)No woman or child shall be received into any such home after the date of such notice; but nothing in this section shall be construed to affect the obligation of the manager to comply with, all the requirements of this Act and the rules, regulations, directions and orders thereunder until the certificate ceases to take effect under sub-section (1).
