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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(b) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(b)For well established institutions adhering to all conditions and minimum standards of care as prescribed by Government / License Authority from time to time, the license may be granted for the period up to 10 years depending on the reputation and record of institution concerned.