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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(4)The licence besides giving the name of the institution, its managers, and its location shall specify the number, sex, age and other limitations as to the women or children to be admitted and the performance of the services and such other particulars as may be prescribed from time to time.