Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(h) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(h)Victims of Trafficking are received only by licensed/ recognized institutions for such victims such as Swadhar / Ujjwala Home or protection home meant for such trafficked victims and minor trafficked victims by institutions notified for such trafficked minor victims.