(9)Where an order has been made for the removal of all children from such [institution] [These words were substituted for the words 'voluntary home' and 'the home' respectively, by Maharashtra 54 of 1975, Section 18(3).], [the institution] [These words were substituted for the words 'voluntary home' and 'the home' respectively, by Maharashtra 54 of 1975, Section 18(3).] shall not be used for the reception of children without the consent of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
