Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(c) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999 (c)No person who is declared as in solvent by any Court shall be a member of the Managing Committee.
