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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(ii) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(ii)The State Government or "Andhra Pradesh Society for Protection and Empowerment of Women and Children" or a body as authorized shall monitor and evaluate the implementation of the Act/Rules annually, by reviewing matters/causing inspections or by arranging Social audit of the institution or service provider or facility concerned.