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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(2)Every home for women and children, by whatever name it is called, which is in existence on the date of commencement of this Act and which has been established, registered or maintained under any other law shall be registered under this Act within such period as may be prescribed.