Section 23 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
23. No fresh admission after notice.-
No fresh admission of a woman or child shall be made in the institution alter the dale of receipt by manager of the institution of a notice of withdrawal of the licence under Section 21 or after the date of giving a notice of surrender of the licence under Section 22 :Provided that the obligation of the management to teach, train, lodge, clothe and feed any inmate in the institution shall continue until withdrawal or surrender of the licence takes effect.
