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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Immoral Traffic (Prevention) Act, 1956

(2)No person or no authority other than the State Government shall, after the commencement of this Act, establish or maintain any protective home except under and in accordance with the conditions of, a license issued under this section by the State Government.