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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(d) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(d)No person who is of unsound mind or suffering with insanity or convicted by a Court of law with a sentence of simple imprisonment or rigorous imprisonment for a period exceeding one month, under any law, shall be eligible to become a member of the Managing Committee.