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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(5)The Board shall also ensure that the human rights of the inmates are protected in all the recognised homes and in case of any violation, steps should be taken to protect the rights of the inmates in accordance with the provisions of the law.