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

State of Andhra Pradesh - Subsection

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

(iii)The Government/Director, Women Development & Child Welfare shall make available the online programme with Forms, duly modifying the same, as and when required, in partnership with NIC, Government of India.