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 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(1) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999 (1)The Manager should be incharge of the Home and inmates, and she/he shall be responsible for all the activities and well being of the inmates.
