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

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(1)Objectives, antecedents and activities of the applicant/management and in case of an Association, the office bearers of the managing committee/governing body, particulars of governing body and the staff of Institution copy of Annual report, copy of Annual audited accounts, list of residents and particulars of facilities as reported in application and as mentioned in Form-I.