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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(2) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

(2)A care-taker who is not provided with residential quarter on the premises of the institution shall give his full home address to the Superintendent and shall intimate the change, if any, immediately.