(3)The Women's and Children's Institutions (Licensing) Act, 1956, shall not apply to any industrial school established, any industrial school or educational institution certified, any place declared as [an Observation Home] [These words were substituted for the words 'a remand home' and 'or fit person institution or any voluntary home recognised' respectively, by Maharashtra 54 of 1975, Section 4(2).], any institution or association recognised as approved place [or Observation Home or Approved Institution,] [These words were substituted for the words 'a remand home' and 'or fit person institution or any voluntary home recognised' respectively, by Maharashtra 54 of 1975, Section 4(2).] under this Act.]
