Section 2(1)(e) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"Government" means the Government of Andhra Pradesh or any other officer delegated with the powers by a General or Special order in writing.

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