Section 5(a) in The Protection Of Civil Rights Act, 1955
(a)refuses admission to any person to any hospital, dispensary, educational institution or any hostel [* *] [The words "attached thereto" omitted by Act 106 of 1976, Section 7 (w.e.f. 19.11.1976).], if such hospital, dispensary, educational institution or hostel is established or maintained for the benefit of the general public or any section thereof; or
