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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(i) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010 (i)Rights and entitlements of stakeholders i.e., Women/ Children under various schemes/statutory provisions are protected and ensured at all times.
