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State of Assam - Section

Section 8 in The Assam Children Rules, 1976

8. Effect of withdrawal or recognition of certificate or recognition.

- A child shall not be received in an institution after the date of the receipt by the managers of the institution of notice of withdrawal of the certificate or recognition or after the date of notice of recognition of the certificate or recognition:Provided that the obligation of the managers to teach train lodge, clothe and feed any children detained in the institution at the respective dates aforesaid shall, except so far as the State Government otherwise directs, continue until the withdrawal of resignation of the certificate or recognition takes effect.