Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(c) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(c)"A Women's or Children's Institution" means an Orphanage, Widow's Home, Women's Home, Rescue Home. Vigilance Home, shelter or any other Home, Institution or place run under any name whatsoever by any Local Authority or by any private individual or organisation, which has in its care or custody or accept for care or custody women and/or children;