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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Women's And Children's Institutions (Licensing) Act, 1956

(4)Every licence granted under this Act shall be in the prescribed form and shall be subject to such conditions as may be prescribed:Provided that any such condition may require that the management of an institution shall, wherever practicable, be entrusted to women.