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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(1)On receipt of an application from the Manager or the Managing Committee of a Home, the Board may make such an inquiry as it consider necessary, either grant a certificate or refuse to grant it and intimate the same to the applicant within 90 days from the date of receipt of application by the Board. The certificate of Recognition issued by the Board shall contain the details enumerated under sub-section (1) of Section 16 of the Act and in the Form II appended to these rules.