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Madras HC Upholds Act Relating to Security of Women and Children in Hostels - (01 Apr 2019)

CIVIL

Madras High Court has upheld the provisions of TN Hostels and Homes for Women and Children (Regulation) Act, 2014, and the Rules framed there under in 2015, holding that provisions are for safety and security of hosteliers.

Tags : MADRAS HIGH COURT   TN HOSTELS AND HOMES FOR WOMEN AND CHILDREN (REGULATION) ACT   2014  

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