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State of Assam - Section

Section 33 in The Assam Children Rules, 1976

33. Recognition of an approved place.

- Any hospital surgery or any other suitable place of institution, the occupier or manager of which is willing temporarily to receive a child suffering from dangerous diseases or mental complaint for so long a period as may necessarily be recognised by the State Government be deemed to be an approved place for the purposes of sub-section (1) of Section 31 of the Act and Rule 23.