LexSection 10 — Act not to apply to certain institutions.
The Women’s and Children’s Institutions (Licensing) Act, 1956.
Nothing in this Act shall apply to― (a) hostels, or boarding houses attached to, or controlled or recognised by educational institutions; or (b) any protective home established under the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956).Open in Lexace · Ask the AI about this section