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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(2)No person shall be appointed as manager or resident manager unless he produces a certificate of fitness, in the prescribed form from a Medical officer not below the rank of a Civil Surgeon.