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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(e) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015

(e)"Inmates" means women and children residing in the licensed or registered institutions like homes, hostels and lodging houses run by Government or Non-Governmental Organizations or Private or Religious Institutions or Factories or Enterprises etc.,;