Section 3(iii) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(iii)All institutions which obtain License as per process under the Rules herein will be deemed to have been certified/registered/recognized as case may be, under Section 8(2); Section 9(2); Section 34 (2,3); Section 37(1); Section 41(4); Section 44(a) of J.J. Act 2000 and Rules issued there under.
