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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(2)The quorum for hearing of appeal and disposal of the appeal shall be three members and the appeal shall be decided within ninety (90) days from the date of receipt of the same by Government.