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State of Tamilnadu - Section

Section 4 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

4. Hostels and homes not to be run without licence.

- No person shall, on and after the commencement of this Act, establish, maintain or conduct any hostel, lodging house or home for women and children except under, and in accordance with a licence granted under this Act.